OMPRAKASH GUPTA Vs. GOVERNMENT OF A P

JUDGEMENT

(1.) Heard the learned counsel for the petitioners. Though served, none appears for the respondents.

(2.) Petitioners are the plaintiffs, who aggrieved against the orders dismissing I.A.NO. 893 of 2003 in O.S.No. 5011 of 1992 dated 10-12-2003 on the file of VII Junior Civil Judge, City Civil Court, Hyderabad filed under Order 7, Rule 14 (3) read with Section 151 of the Code of Civil Procedure.

(3.) The Case of the petitioners is that the documents which are sought to be introduced are only certified copies and they are relevant and necessary for adjudication of matter in issue and they could not be filed earlier as they were not in their custody,