JGA FASHION PRIVATE LIMITED Vs. KRISHAN KUMAR KHANNA

JUDGEMENT

(1.) The Plaintiff is seeking review of the order dated 4th February, 2011 whereby this Court has issued the notice to the Post Master, Post Office, Tis Hazari Court, Delhi to produce the relevant records with respect to the postal receipts filed by the Plaintiff.

(2.) Learned Counsel for the Plaintiff submits that summoning the Post Master amounts to commencing inquiry under Section 340 of the Code of Criminal Procedure which shall cause serious prejudice to the Plaintiff.

(3.) The notice to the Post Master has been issued by this Court on 4th February, 2011 in order to find out the truth in exercise of the power under Section 165 of the Indian Evidence Act which is reproduced hereunder: