HINDU KANYA MAHA VIDYALAYA Vs. JIND IMPROVEMENT TRUST

JUDGEMENT

(1.) This revision petition seeks to challenge the order dated 4.6.1999 passed by the Additional Civill Judge (Sr. Division), Jind.

(2.) In a suit which was filed by the Jind Improvement Trust, Jind, before the parties had led their evidence, an application was moved on behalf of the plaintiff for permission to produce copies of the following documents:

(3.) This order was assailed by the petitioners on the ground that a perusal of the application indicates that the same was silent about the reasons why the documents could not be produced in the first instance and the assertion "that could not be produced due to inadvertent mistake" was not sufficient to allow the application as provisions of Order XVIII Rule 17-A C.P.C. require a finding that the applicant could not have produced the same in the first instance after exercise of due diligence.