- (1.) The petitioner has challenged the order dated 30.08.2013 dismissing an application filed under Order 8 Rule 1A and Order 11 Rule 15 of the Code of Civil Procedure, 1908 (here-in-after referred to as the "CPC") seeking direction to the defendants to produce the Annexures, mentioned in the reply/written statement as attached, though no such copy was attached with the Court file and to delete the unnecessary pleadings from the written statement.
(2.) In short, the petitioner filed a suit for declaration that memos dated 22.06.2000, 08.06.2007, 09.05.2008 and 13.05.2008 issued by the defendants-respondents are illegal, null and void and prayed for consequential relief of permanent injunction to restrain them from demolition of any portion of the college building of the plaintiff and also for refunding the amount of ? 25,65,671/- deposited by the plaintiff under protest towards composition charges.
(3.) In the written statement, filed on behalf of the respondents/defendant no.1, reference to some documents was made but the copies thereof were not attached. The petitioner filed an application under Order 8 Rule 1A and Order 11 Rule 15 of the CPC, seeking direction to the defendants to produce the documents mentioned in the written statement and also to delete the unnecessary pleadings from the written statement. It is alleged that though, in the written statement some documents were referred to as Annexures as attached but no copy as such was attached with the written statement.;