- (1.) This application is at the instance of the plaintiffs and is directed against the Order No.70 dated December 12, 2012 passed by the learned Civil Jude (Senior Division), 2nd Court, Contai in Title Suit No.41 of 2012 thereby directing for production of a sale deed seized by police in connection with a G.R. Case No.689 of 1991 of Contai P.S.
(2.) The question is whether the learned Trial Judge is justified in allowing the prayer of the defendant no.4 thereby calling for the deed being no.633 of 1990 which had been seized by police in connection with the G.R. Case No.689 of 1991 under Section 468/471 of the I.P.C. by the Contai police station.
(3.) That document has been called for marking exhibit on behalf of the opposite party no.5. The police had ceased the said document in connection with the concerned G.R. Case referred to above, and the said case has not been finally adjudicated.;