R.S. Chauhan, J. - (1.) MR . Sunil Kumar Singodiya for the Petitioners.
(2.) THE petitioners are aggrieved by the order dated 28.05.2010 passed by the Civil Judge (Junior Division) and Judicial Magistrate First Class, Pilani, whereby the learned Magistrate has allowed an application filed by the respondents under Rule 8 Rule 1(3) CPC. Mr. Sunil Kumar Singodiya, the learned Counsel for the petitioners, has contended that since the plaintiff's evidence has been closed, the documents which the respondents are trying to bring on record should not have been taken by the Court.
(3.) HEARD the learned Counsel for the petitioners and perused the impugned order.;