Dalip Singh, J. - (1.) THIS writ petition has been preferred by the plaintiff whose application for production of documents has been refused by the learned trial court vide impugned order dated 04.08.2005. The application submitted by the petitioner -plaintiff is Annexure -1 on record and the impugned order is Annexure -2 on record.
(2.) AFTER notices were issued, the respondents have put in appearance. I have heard learned Counsel for the parties and perused the record of this case.
(3.) AS per the application, the plaintiff has sought to produce the following documents: 1. The original pronote; 2. The receipt; 3. Copy of the passbook of account No. 1431 of the State Bank of Bikaner and Jaipur, Branch Maathhan; 4. Telephone bills of STD PCO;;