PORBANDAR NAGARPALIKA PORBANDAR Vs. HARSUKHLAL JERAMBHAI NANDHA

JUDGEMENT

(1.) This revision application by the defendant petitioner arises from the order of the Civil Judge (S.D.), Porbandar dated 31.1.1994 in Regular Civil Suit No. 52/92 below Ex. 34 under which the review application filed by the plaintiff-respondent has been allowed and the defendant-petitioner is ordered to produce the document mentioned in the application below Ex. 19 within 15 days from the date of the order.

(2.) This civil revision application has come up for admission before this Court on 6.5.1994. On this date, the notice has been issued to the respondent and in the meanwhile the proceedings of civil suit were stayed, then this revision application has been admitted on 1.8.1994 and the order impugned in this civil revision application was ordered be stayed.

(3.) The learned counsel for the parties are in agreement that the suit itself out of which this revision application has arisen is still pending in the Trial Court.