ZULAIKHA KHATOON Vs. NISAR ALAM

JUDGEMENT

(1.) Heard the learned counsel for the petitioner as well as the learned counsel appearing on behalf of the opposite party.

(2.) This petition has been filed for quashing of the order dtd. 13/12/2022 passed by the learned Civil Judge (Senior Division) VIII, Hazaribagh in Partition Suit No.130 of 2015, whereby learned court has been pleased to allow the petition under Order VII Rule 14(2) of the CPC for production of the documents.

(3.) Mr. Mukhopadhyay, the learned counsel appearing on behalf of the petitioner submits that the learned court has wrongly passed the order and the documents directed to be produced are not in possession of the defendants as such, the said order may kindly be quashed.