SHOBHA CHAUDHARY Vs. MAHARSHI DAYANAND UNIVERSITY

JUDGEMENT

(1.) THIS Civil Revision is filed against the order of the learned Civil Judge, Senior Division Rohtak, dated October 9, 1996, rejecting the permission to the plaintiff-petitioner to produce certain documents.

(2.) THE petitioner filed a suit against the Maharishi Dayanand University, Rohtak, for an injunction restraining the University not to terminate the services of the plaintiff. In that suit, the plaintiff sought to file nine documents and exhibit them in the suit. The learned Civil Judge allowed the application in regard to the documents at serial Nos. 4 and 7 to 9 but rejected the production of the documents at serial Nos. 1 to 3 and 5 to 6 on the ground that the defendant has a right to claim privilege in respect of these documents.

(3.) ORDER passed by the Vice-Chancellor on the basis of which letter dated 16. 12. 1992 was issued.