VISHWAS VASANTRAO MUGALIKAR Vs. JYOTI

JUDGEMENT

(1.) HEARD learned Counsel for the parties.

(2.) THE order under challenge is dated 27-6-1990 passed by the Joint Civil Judge, Senior Division, Aurangabad below Exhibit 285 from H. M. P. No. 39 of 1983.

(3.) THE application at Exhibit 285 has been preferred by the petitioner in H. M. P. No. 39 of 1983 for production of documents wherein it has been stated that these documents are not produced as they were reserved for putting them in the cross-examination of the witness of the respondent and therefore they be allowed to be produced and exhibited.