EMPEROR Vs. MUKUND MARTU BHUJALE

JUDGEMENT

(1.) IN this application the principal point taken is that the applicant applied for an order on the complainant to produce certain accounts, and no order was made. Neither the application nor the order which the Court is said to have made upon the application nor any copy of such documents is before the Court. We are asked to stand this case over for a week in order that the documents may be secured. We desire to say that, although we adopt that course in this case, we are not going to adopt such a course in future. Those applying in revision to this Court must be prepared with their cases and with the documents in support. The Court will not send for the record unless there is sufficient material to justify that course, and will not stand a case over merely to enable a party to do what he should have done before presenting the application.