SARDAR SHIKSHAN SANSTHA Vs. NISAR AHMED MOHAMMAD ZAHUR

JUDGEMENT

(1.) HEARD learned Advocates for the respective parties.

(2.) A peculiar grievance has been raised for the consideration of this Court by this Writ Petition, touching the scope and ambit of Sec. 151 of the Code of Civil Procedure, 1908 ("CPC" in short).

(3.) THE trial progressed in RCS No.48 of 1999 with the petitioners filing their written statement on 3.3.1999. Issues were cast on 28.2.2011. The plaintiffs moved an application Exhibit 49 dated 31.3.1999 seeking a direction to the petitioners to produce the resolution dated 19.2.1999 by which the membership of the plaintiffs was cancelled. By order dated 19.1.2011, the plaintiffs were permitted to apply to the petitioners herein for seeking certified copy of the resolution and were also permitted to produce the resolution before the trial Court. Application Exhibit 49 was, therefore, rejected.