SULEMAN Vs. NIRMAL KUMAR

JUDGEMENT

(1.) Looking to the controversy involved in the case, the service of notice upon respondents No. 3 and 4 who are formal to the present lis, is dispensed with.

(2.) The present writ petition is directed against the order dtd. 8/12/2016 passed by learned Senior Civil Judge and Additional Chief Judicial Magistrate, Deedwana, District Nagaur whereby an application dtd. 28/11/2016 has been rejected by the learned trial Court while observing as under.

(3.) Mr. Bhaiya, learned counsel appearing for the petitioner submitted that the contentious documents submitted by the plaintiff are not admissible in evidence as most of them are copies obtained under Right to Information Act and thus cannot be admitted in evidence; order impugned is non speaking as the petitioner's contentions have not been dealt with in the true spirit; and that the learned trial Court has erred in rejecting the petitioner's application treating it to be filed with a view to delay the Court proceedings.