MUKESH YADAV Vs. NISHAD YADAV

JUDGEMENT

(1.) Heard on I.A. No.1 of 2016, an application for taking additional document on record. On due consideration, the same is allowed and the document annexed alongwith said interim application is taken on record, if otherwise admissible in evidence.

(2.) As per order dated 5.2.2016, the Petitioner has filed certified copy of the order dated 30.3.2015. Learned counsel for the Respondent submits that a copy of the said certified copy is not provided to him.

(3.) On due consideration and after perusal of the copy of the order -sheet dated 30.3.2015 and the certified copy of the same filed alongwith a covering memo, it goes to show that the first one is not properly readable and the certified copy is better readable.