Dinesh Maheshwari, J. - (1.) While allowing the application (IA No. 10659/2011) for preponing, the matter has been considered today itself.
(2.) Heard the learned counsel for the petitioner and perused the material placed on record.
(3.) By way of this writ petition, the plaintiff-petitioner seeks to question the order dated 14.03.2011 as passed by the Additional District Judge (Fast Track) No.4, Udaipur in Civil Original Suit No. 26/2009 rejecting an application moved under Order XIII Rule 10 of the Code of Civil Procedure ('CPC') whereby the plaintiff-petitioner sought the orders from the Trial Court for sending for a report, said to have been presented by the National Environment Engineering Research Institute ('NEERI') before the Hon'ble Supreme Court in the pending proceedings in Writ Petition No. 967/1989.;