PANKAJ KHANNA Vs. SHALINI GUPTA

JUDGEMENT

(1.) This petition has been heard through video conferencing.

(2.) This petition has been filed by the petitioner challenging the order dated 20.02.2020 passed by the learned Principal Judge (South East), Family Courts, Saket in HMA No.1040/2017 dismissing the application of the petitioner seeking de-exhibition of the documentEx.PW1/10 filed by the respondent alongwith her replication. The petition further challenges the order dated 06.11.2020 passed by the learned Principal Judge dismissing the application of the petitioner seeking review of the order dated 20.02.2020.

(3.) It is the case of the petitioner that a document not having been produced alongwith the plaint/petition, can be produced at a later stage by the plaintiff only with the leave of the Court, in absence of which, it is inadmissible in evidence. Reliance in this regard has been placed by the petitioner on Order VII Rule 14 sub Rule 3 of the Code of Civil Procedure, 1908 (hereinafter referred to as "CPC").