Pankaj Mithal, J. - (1.) Heard Sri Rajesh Gupta, learned counsel for the petitioner.
(2.) Petitioner is a tenant in a shop of which respondent no. 1 is the owner and landlord. Respondent no. 1 instituted a SCC Suit No. 49 of 2009 (Suraj Mohan Trivedi v. Smt. Sharda Duwa and another) for arrears of rent and eviction alleging that the shop is outside the purview of U.P. Act No. 13 of 1972.
(3.) In the said suit petitioner filed an application no. 30'C' under Order 11 Rule 12/14 CPC directing the respondent no. 1 to produce certain documents namely a sale deed, a map and he extract of house tax assessment which were all said to be in the custody of respondent no. 1 and were not otherwise available to the petitioner. The said application has been rejected and the petitioner's revision against the same has been dismissed.;