DINESH MEHTA,J. - (1.) By way of the present writ petition, petitioners have laid challenge to an order dated 08.05.2017 passed by learned Civil Judge, Balotra, whereby petitioners' application dated 16.02.2017 under Order 7, Rule 14 read with section 151 of the Code of Civil Procedure has been rejected.
(2.) Shorn of unnecessary details, the facts in brief are that the petitioners - plaintiffs had filed a suit for permanent injuction against the defendants in the year-2003.
(3.) The petitioners' evidence had been closed in the year 2008, yet they proceeded to file an application on 16.02.2017, under Order 7, Rule 14 of the Code of Civil Procedure, seeking to place certain documents viz. three judgments dated 30.03.2010, 17.03.2011 and 29.05.2015 of the different Courts involving the same parties. Petitioners' such application has been rejected by the Trial Court vide order dated 08.05.2017, with the following observations:- ...[VERNACULAR TEXT OMITTED]...;