RAM CHANDRA PRASAD SINGH Vs. SHARAD YADAV

JUDGEMENT

(1.) This appeal has been filed against the Interlocutory Order dated 11.09.2018 passed by the Delhi High Court in C.M. Application No. 27159 of 2018 filed by the appellant in Writ Petition No. 11102 of 2017. By the said application, the appellant sought permission to submit additional documents and place material on record which has been rejected by the High Court.

(2.) Brief facts of the case giving rise to this appeal are:-

(3.) We have heard Shri Ranjit Kumar, learned senior counsel and Shri Gopal Singh, learned counsel for the appellant. Shri Kapil Sibal, learned senior counsel has appeared for the respondent.