A.N.SURTI - (1.) In course of the hearing of Summary Suit No. 1196 of 1977 which was being heard by the learned Judge of the City Civil Court Ahmedabad an application was given by the petitioner-original tenant for production of certain documents after the evidence of the plaintiff and one of the defendants was over.
(2.) When such application-Ex. 33 was given the plaintiffs advocate objected the production of the documents on the ground that no good cause was shown for such a late production of documents and that the plaintiffs evidence was already over and that thereby the opportunity could not have been made available to the plaintiff to explain away the documents produced in pursuance of Ex. 33.
(3.) The learned Judge of the City Civil Court rejected the application Ex. 33.;