Sujit Narayan Prasad, J. - (1.) This writ petition is under Article 227 of the Constitution of India whereby and whereunder the order passed in Title Suit No.33 of 2012 dated 12.02.2018 by which an application under Order XI Rule 14, 18(2), 19(3) read with Section 151 of C.P.C. for production of document has been rejected, is under challenge.
(2.) It is the case of the petitioner that the suit is for specific performance wherein he has made payment of consideration amount of Rs.3,75,000/- to purchase the land in question which has been accepted by the defendant No.1 and became ready to purchase the same but instead of transferring the land in his favour the same has been sought to be transferred by virtue of written agreement dated 17.03.2001 but the said agreement has not been executed, therefore, the suit has been filed.
(3.) The petitioner's contention is that the entire consideration amount has been paid through demand draft and the copy of some of the demand draft is in his possession but the copy of some of the demand draft is not in his possession, therefore, he has made an application under the provision of Order XI Rule 14, 18(2), 19(3) read with Section 151 of C.P.C. for production of said document, the same has been rejected.;