HARIBHAI KHODABHAI Vs. MAYURSINH ANIRUDDHSINH JADEJA

JUDGEMENT

(1.) Being aggrieved by and dissatisfied with the order dated 24.6.2019 passed by the 6th Addl. Senior Civil Judge, Rajkot below Exh­553 in Special Civil Suit No.78/2000 whereby the prayer of the petitioner for de­exhibiting documents has been rejected, the petitioner has filed the present petition under Articles 226 and 227 of the Constitution of India.

(2.) It is the contention of the petitioner that respondent no.1 herein has filed the aforesaid suit for the specific performance of contract against the present petitioner and other respondents wherein earlier the original plaintiff­respondent no.1 herein has moved an application Exh­382 for exhibiting the documents mentioned in the said application, which was partly allowed by trial Court on 19.9.2011.

(3.) It is contended by the petitioner that thereafter the respondent no.1 i.e. plaintiff submitted purshis along with application addressed to the Collector, Stamp Duty dated 14.12.2016 for impounding the documents, which is still pending with the Collector, Stamp Duty, Rajkot.