SHEETAL PRASAD Vs. ADDITIONAL DISTRICT JUDGE

JUDGEMENT

(1.) HEARD learned counsel for the petitioner.

(2.) THE plaintiff has preferred this writ petition under Article 227 of the Constitution challenging the impugned order dated 22nd April, 2004 passed by Additional District&Sessions Judge No.1, Ajmer in Civil Suit No.139/1997 rejecting his application dated 12th March, 2004 under Section 65 of the Evidence Act to allow him to produce secondary evidence in respect of 23+1=24 documents, the details of which were mentioned in the application.