ARUN BHANSALI,J. - (1.) This writ petition has been filed by the petitioner aggrieved against the order dated 28/5/2019 passed by the Civil Judge, Sujangarh, whereby, the application filed by the petitioner under Order XI Rule 12 and 14 CPC has been rejected.
(2.) In a suit filed in the year 1981 for possession, the present application (Annex.10) was filed on behalf of the petitioners inter alia with the avements that the original Patta (Ex.1) is not on record and only its photocopy (Ex.1-A) is on record and for the purpose of cross examination on the said Patta, the original Patta is required to be produced.
(3.) The application was opposed by the plaintiffs inter alia indicating that the application does not indicate any reason. Further, the prayer was disputed on merits also.;