RAMESHWAR PRASAD Vs. MUNICIPAL CORPORATION

JUDGEMENT

(1.) Aggrieved by the order dtd. 28/9/2022 passed by the Additional Civil Judge and Metropolitan Magistrate (No.1) Jaipur Metropolitan II, the instant writ petition has been filed by the petitioner.

(2.) By passing the order dtd. 28/9/2022, the application filed by the petitioner-plaintiff under Order 7 Rule 14(3) CPC has been rejected.

(3.) Counsel for the petitioner submits that the documents are public documents, which are essential for just decision of the case but the application filed by the petitioner has been rejected by the learned trial Judge on a technical count that the application has been filed at the stage of final arguments to delay the proceedings of the suit. Counsel submits that looking to the nature of documents and the controversy involved in the matter, the application filed by the petitioner should be allowed.