Mr. Arun Bhansali, J. - (1.) This writ petition has been filed by the petitioners aggrieved against the order dated 17/3/2016 passed by the trial court, whereby, their application under Order 8, Rule 1A (3) C.P.C. has been rejected.
(2.) A suit was filed by the respondents Gopal & Others inter alia seeking permanent injunction, declaration and easementary right of way and for pipeline on 22/3/2005.
(3.) Written statement was filed on 26/5/2005. Thereafter, it appears that the evidence of the plaintiffs was over on 8/10/2015. Where after, after seeking adjournments for production of evidence on four occasions, the present application was filed on 3/12/2015 seeking to produce certified copy of civil suit no.1/2003, affidavit produced by Gopal Lal in evidence along with cross examination, a 'Bahi' and photo copy of sale deed.;