MANOJ READYMADE STORES Vs. VIVEK AGRAWAL

JUDGEMENT

(1.) Heard on application filed under Order 41 Rule 27 read with Section 151 of the Code of Civil Procedure, 1908.

(2.) By this application, the appellants seek to file copy of the orders passed on 25-7-2014 and 26-9-2014 by the Hon'ble Supreme Court in SLP preferred against the order passed in Writ Petition No. 1358 of 2005 and to bring the aforesaid documents on record for adjudication of the instant case.

(3.) During the pendency of the instant First Appeal, this court allowed Writ Petition No.1358 of 2005 filed by respondents No.1 and 2 against which the appellants filed SLP in Supreme Court wherein orders have been passed.