REGENT COMPUTRONICS PVT. LTD.

Ansar Crafts Appellant

V/S

Ayushi Enterprises Respondents

Referred Judgements :-

K VENKATARAMIAH VS. A SEETHARAMA REDDY [REFERRED TO]
S P CHENGALVARAYA NAIDU VS. JAGANNATH [REFERRED TO]
AROSAN ENTERPRISES LIMITED VS. UNION OF INDIA [REFERRED TO]
GENERAL MANAGER NORTHERN RAILWAY VS. SARVESH CHAPRA [REFERRED TO]
INDIA HOUSEHOLD AND HEALTHCARE LTD VS. L G HOUSEHOLD AND HEALTHCARE LTD [REFERRED TO]
NORTH EASTERN RAILWAY ADMINISTRATION GORAKHPUR VS. BHAGWAN DAS [REFERRED TO]
M P HOUSING BOARD VS. PROGRESSIVE WRITERS AND PUBLISHER [REFERRED TO]
PARSOTIM THAKUR VS. LAL MOHAR THAKUR [REFERRED TO]

JUDGEMENT

(1.) This is an application filed by the Appellant under Order 41 Rules 27 and 28 of the Code of Civil Procedure for producing additional evidence.

(2.) Heard Counsel for the parties. By present application, the Appellant seeks leave to adduce additional evidence in the form of certain e-mail on record and also seeks leave to exhibit and prove the same.

(3.) The only ground raised in the present application for not exhibiting the e-mails, copies of which were filed in the trial Court, is that the Counsel appearing on behalf of the Appellant in the trial Court did not exhibit the same.

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ANSAR CRAFTS Vs. AYUSHI ENTERPRISES

Referred Judgements :-

JUDGEMENT

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