N.K. Jain, J. - (1.) Admit.
(2.) Heard learned counsel for the parties.
(3.) The defendant No. 9 -petitioner has preferred this writ petition challenging the order dated 15th December, 2007 passed by the trial court, whereby his application dated 1st September, 2007 under Order 8 Rule 1A CPC to take the document dated !4th January, 2002 on record has been dismissed.;