Prakash Tatia, J. - (1.) - Heard Learned Counsel for the parties.
(2.) The petitioner's application filed under Order 7, Rule 14 Code of Civil Procedure dated 17th March, 2006 was rejected by the trial court vide order dated 1st Sept., 2007, hence, the writ petition has been preferred.
(3.) The petitioner's evidence yet has not started and petitioner sought permission to produce the copy of the partnership deed and certificate of registration of firm, which has been denied by the trial court merely on the ground that it will adversely effect the interest of the defendants.;