AIR 2019 SC 2311 ::2019 (5) ADR 207 (SC) ::2019 (5) ADR 207 ::AIROnline 2019 SC 232 ::AIR 2019 SC (Civil) 1760 ::2020 (2) Cur Leg R 79 ::(2019) 2 CurCC 307 ::(2019) 6 AllMR 479 ::(2019) 134 All LR 903 ::(2019) 3 ICC 18 ::(2019) 3 Raj LW 2395 ::(2019) 2 Orissa LR 581 ::(2019) 4 AndhLD 166 ::(2019) 198 AllIndCas 1 (SC) ::(2019) 198 AllIndCas 1

Supreme Court Of India

Hon'ble Judge(s): Uday Umesh Lalit, Indu Malhotra , JJ

Civil P.C. (5 of 1908) , O.41 R.27— Production of documents - At appellate stage - State Commission in error by rejecting application filed by appellants by merely stating that documents "not necessary" - Said Order is unreasoned one - State Commission must have taken holistic view of matter - Rejection of application, not proper. (Para 4)