Mahesh Chandra Tripathi, J. - (1.) Heard learned counsel for the plaintiffs-petitioners and Shri Prakash Padia and Shri Rajnish Kumar Rai for the defendants-respondents.
(2.) The petitioners are before this Court assailing the order dated 8.11.2013 passed by the Additional Civil Judge (Senior Division), Court No.3, Rampur in Original Suit No.138 of 1990 (Radhey Raman Agarwal and others vs. Union of India and others) whereby he has rejected the application 263-Ga for keeping the relevant documents on record and the order dated 18.9.2017 passed by the Additional District Judge, Court No.2, Rampur by which he has dismissed the Civil Revision No.16/2014 (Dr. Sanjeev Agarwal and others vs. Union of India and others).
(3.) Learned counsel for the petitioners could not point out any manifest error apparent on the face of record in the impugned orders so as to justify interference by this Court in extra ordinary jurisdiction under Article 227 of the Constitution of India.;