NARESH KUMAR Vs. SUKHDA GAS SERVICE

JUDGEMENT

(1.) THE plaintiff-petitioner is aggrieved against the order dated 27.11.2001 passed by the learned trial Court whereby the application for production of accounts books by defendant Nos. 1 and 2 was dismissed.

(2.) THE petitioner has filed a suit for dissolution of partnership firm and for rendition of accounts. Defendant No. 2 has filed a separate suit for injunction. In the revision petition arising out of an order declining ad interim injunction application in a suit for injunction filed by defendant No. 2, this Court vide order dated 21.9.1994 directed defendant No. 2 herein to keep proper books of account and photo copy of the books of account was required to be submitted before the trial Court by 7th of each month. The petitioner herein was also in revision petition aggrieved against the order refusing to appoint the receiver.

(3.) THE petitioner herein filed an application in a suit for rendition of accounts for directing the defendants to produce the books of account for the period from the year 1983-84 to the year 2000-2001. In the reply to the said application, it was the stand of defendants No. 1 and 2 that the account books upto February/March, 1994 are not available with him rather the same are with the petitioner.