Vineet Kothari, J. - (1.) HEARD learned counsels.
(2.) THIS writ petition is directed against the order dated 16.4.2008 whereby the learned court below rejected the application of the plaintiff -petitioner under Order 7 Rule 14 C.P.C. Learned Counsel for the petitioner submitted that on earlier occasion, the learned trial court on 19.11.2005 had allowed the application of the plaintiff under Order 16 Rule 6 C.P.C. and asked him to obtain the certified copy of the documents from the respondent department and in pursuance of the said direction when he obtained these documents and wanted to place the same on record of the learned trial, by the impugned order the learned trial court had rejected such application.
(3.) NONE appears for the private respondent despite service.;