RANJIT KHOSLA Vs. BANK OF INDIA

JUDGEMENT

(1.) This revision petition is directed against the order of the trial Court dated August 16, 1988, whereby the application filed by the defendant-petitioner under Order 11 rule 12, Code of Civil Procedure, for the production of the documents by the plaintiff-Bank was dismissed.

(2.) The learned counsel for the petitioner submitted that his apprehension is that since the plaintiff-Bank has only produced photostat copies of the documents, he may not be able to cross-examine the witnesses on the strength of those photostat copies because the original documents have not been produced by the Bank. The apprehension is without any basis. Even the learned counsel for the Bank agreed that no objection could be taken to those photostat copies of which the originals are with the Bank. In these circumstances, there is no justification for interference with the impugned order of the trial Court. This revision petition is dismissed with costs. Since further proceedings were stayed by the trial Court at the time of the motion hearing, the parties are directed to appear in the trial Court on 13.2.90.