GHANSHYAM SINGH PRATAP SINGH Vs. NAGAR PALIKA JAITARAN

JUDGEMENT

(1.) Heard learned counsel for the petitioners.

(2.) The present writ petition has been filed against the order dtd. 11/5/2023 passed by the Senior Civil Judge, Jaitaran, District Pali, whereby the application preferred by the petitioners under Order 7 Rule 14 read with Sec. 151 CPC has been rejected.

(3.) Briefly noted the facts in the case are that the petitioners filed a suit against the respondents for declaration and permanent injunction. During pendency of the suit, an application was filed by the petitioners under Order 7 Rule 14 r/w Sec. 151 CPC to summon certain records from the official respondents, however, the said application has been rejected and the petitioners have been granted liberty to obtain those documents independently by way of approaching the official respondents.