Mahesh Bhagwati, J. - (1.) By way of the instant writ petition, the petitioner has beseeched to quash and set-aside the order dated 20th May, 2006, whereby the learned Additional District Judge No.2, Kota dismissed the application of the petitioner-plaintiff filed under Order 7 Rule 14 CPC for taking certain documents on record.
(2.) Heard learned counsel for the petitioner and carefully perused the relevant material on record.
(3.) None is present for the respondents despite the service of notice.;