- (1.) Heard learned counsel for the parties.
(2.) The plaintiff/respondent filed an application under Order 7 Rule 14 C. P. C. seeking permission to produce about 25 documents. The Trial Court after considering the document allowed the said application and permitted the plaintiff to produce the documents in evidence. The plaintiff filed another application under Order 7 Rule 14(2)(3) C. P. C. seeking direction against the petitioner for production of certain documents mentioned in the application. The trial Court allowed the said application and directed the petitioner to produce the documents referred in the application.
(3.) The petitioner is aggrieved against both these orders.;