DEVENDRA KUMAR AGRAWAL Vs. COMMISSIONER,MUNICIPAL CORPORATION

JUDGEMENT

(1.) WITH the consent of teamed counsel appearing for the parties, the matter 5 heard finally.

(2.) THE petitioner, by this petition, challenges validity and legality of the orders dated 26-3-2008 & 2-9-2008 passed by the First Civil Judge, Class-I, Durg, in Civil Suit No. 30-A/2006, whereby the application of the petitioner to exhibit certain documents, which are already on record, was rejected.

(3.) MR . Patankar, learned counsel appearing for the petitioner submits that the documents have already been filed and same are to be exhibited keeping in view the fact that it was objected during cross examination by the defendants.