TARANJEET SINGH HORA Vs. STATE OF M P

JUDGEMENT

(1.) Heard.

(2.) This writ petition under Article 227 of the constitution of India is at the instance of one of the defendant in the suit challenging the order of trial court dated 10/1/2015 whereby the petitioner's application under Section 151 CPC for supply of the documents produced alongwith the plaint has been rejected. The petitioner has also challenged the order dated 11/3/15 whereby the review application has been dismissed with cost.

(3.) Learned counsel for petitioner submits that petitioner was entitled to receive the documents filed alongwith the plaint and the court below has committed an error in rejecting the said prayer and the review petition with cost.