ISHWAR SINGH Vs. RAJENDRA KUMAR

JUDGEMENT

(1.) SHORT facts of the case are that respondents No. 1 and 3 filed a suit for permanent injunction along with a prayer for temporary injunction. The suit was contested by the petitioners. After framing of issues an application for temporary injunction was dismissed against which an appeal was preferred which was also dismissed. Thereafter, a writ petition was filed which was numbered as 1683/2003 and was dismissed vide order dated 6.1.2004. Thereafter, amendment was made by the respondents No. 1 to 3 in the plaint and consequential amendment and also the counter claim was made by the petitioner. The application for amendment was allowed filed by the petitioners vide order dated 2.4.2005. Therefore, an application was filed for taking the document on record which was dismissed vide order dated 28.6.2005. Being aggrieved by the order, the present writ petition has been filed.

(2.) LEARNED counsel for the petitioners submit that the application for production of document is rejected on the ground that the document upon which the petitioners has placed reliance is not signed by any of the parties.