Arun Bhansali, J. - (1.) This writ petition is directed against the order dt. 14.12.2014 passed by the trial Court, whereby the application filed by the petitioner under Order XI, Rule 12 & 14 CPC has been rejected. The petitioner filed an application inter -alia seeking the record of the Nagar Nigam, Jodhpur pertaining to the dispute before the trial Court.
(2.) The trial Court on coming to the conclusion that the certified copies of the documents, which the petitioner wanted to produce, could have been obtained and there was no reason for summoning the record of the Nagar Nigam and rejected the application.
(3.) It is submitted by learned counsel for the petitioners that the entire case of the respondents has been regarding grant of no objection certificate by the Nagar Nigam whereas none exist and therefore, the record should have been summoned by the trial Court.;