Arun Bhansali, J. - (1.) This writ petition has been filed by the petitioner aggrieved against the order dated 25.05.2015 passed by the trial court, whereby, the application filed by the petitioner under Section 65 of the Evidence Act read with Order 18, Rule 4 and 17 CPC has been rejected.
(2.) The petitioner-plaintiff filed a suit for mandatory and permanent injunction pertaining to land situated at village Osian; the plaintiff led his evidence and where after the defendants also completed their evidence and matter was fixed for final arguments.
(3.) At this stage, the petitioner filed the present application, inter alia, with the averments that the petitioner has been examined qua Exhibits-1 to 12, however, a note was placed by the trial court that Exhibits-1 to 6, in absence of original, would not be read; the plaintiff has filed copies of the document on record and was not permitted to produce certified copies and his evidence was closed.;