NIMESH CHANDRA SHUKLA Vs. CHANDRAVATI DEVI

JUDGEMENT

(1.) Heard on I.A.No.2/2016 for taking document on record.

(2.) On due consideration, the same is allowed and the document annexed along with the interim application is taken on record if otherwise admissible in the matter.

(3.) With the consent of the parties, the matter heard finally at the motion stage itself.