Arun Bhansali, J. - (1.) This writ petition under Article 226 and 227 of the Constitution of India is directed against order dated 29.05.2014 passed by trial court, whereby, the application filed by the petitioner under Order XI, Rule 14 CPC has been dismissed.
(2.) The application was filed by the petitioner seeking direction to the plaintiff to produce the original rent note dated 01.02.2008.
(3.) A reply to the application was filed by the plaintiff indicating that the so called rent note dated 01.02.2008 was never executed between the plaintiff and defendant and when no such rent note exists, there is no question of production of the same; allegations were made in the reply that the application has been filed with a view to delay the proceedings before the trial court.;