SHANTIVIJAY JEWELERS Vs. GOYAL MODES

JUDGEMENT

(1.) CM 5010/2021(exemption)

(2.) By the first application dated 23.09.2017, the petitioner herein sought to place on record the affidavit of evidence and cross examination of the father of the respondent no.2 herein, Sh.Mukund Sharan Goyal ,recorded in the suit being CS(OS) No.1853/1998 titled as M/s Goyal Fashions Ltd. vs. M/s Shanti Vijay Jewellers & Anr.

(3.) It is pertinent to note here that the affidavit of Sh.Mukund Sharan Goyal is dated 25.05.2005, which was tendered in evidence in the said suit on 28.07.2006, and the cross examination of Sh.Mukund Sharan Goyal was recorded on 25.08.2009.