R.B. Mehrotra, J. - (1.) THE present writ petition is directed against an interlocutory order passed by the 1st Addl. District Judge, Meerut, dated 14 -2 -1991 whereby the Court held that the relevancy of the document filed by the respondents will be looked into at the time of arguments and the judgment of the revision. No prejudice has been caused to the petitioner by the said order. The writ petition is accordingly rejected However, it is being made clear that if the petitioner wants to file any document in rebuttal, the revisional Court will allow the petitioner an opportunity to file the evidence in rebuttal. Sri P.K. Jain has appeared as a caveater for the respondents
(2.) A copy of this order may be given to the counsel for the petitioner, on payment of usual charges, within 48 hours.;