- (1.) The petitioners are aggrieved by the order, dated 04.02.2011, passed by the learned Civil Judge (S.D.), Ratangarh District Churu, whereby the learned Judge has dismissed the petitioners' application under Order 7 Rule 14(3) C.P.C. filed by the petitioners for taking certain documents on record.
(2.) The brief facts of the case are that the petitioners filed a suit before the learned Civil Judge (S.D.) Ratangarh District Churu against the respondents for perpetual injunction, specific performance of contract, and for grant of possession.
(3.) On 21.07.2008, the petitioners filed an application under Order 7 Rule 14(3) CPC before the learned Judge for taking certain documents on record. On 18.03.2009 the respondents filed the FloatingFrame FloatingFrame reply to the application stating therein that the suit had been filed eleven years ago. After hearing the parties, the learned Judge dismissed the said application, by order dated 04.02.2011. Hence, this petition before this Court.;