NAMITA VERMA Vs. MOMMAN KHAN

JUDGEMENT

(1.) This hearing has been done in physical Court. Hybrid mode is permitted in cases where permission is being sought from the Court.

(2.) The present petition challenges the impugned order dtd. 10th April, 2019 by which the Trial Court in CS No.8953/16 titled Namit Verma and Ors. v. Momman Khan and Ors. has directed the production of original documents in the application under Order XIII Rule 1 CPC filed by the Plaintiffs/Petitioners (hereinafter "Plaintiffs"). The Plaintiffs herein had sought permission merely for dispensation of the requirement to file original documents on record. The Plaintiffs instead sought directions to produce the relevant original documents in Court, for the Defendants to inspect the same at a convenient date, in terms of the judgment of the ld. Single Judge of this Court in Aktiebolaget Volvo and Ors. v. R. Venkatachalam and Ors., 160 (2009) DLT 100. The relevant extract of the said decision is as under:

(3.) The above position is also reiterated in the Delhi High Court (Original Side) Rules, 2018 (hereinafter "2018 Rules") which exempts parties from filing original documents. It is sufficient if the same are produced for inspection. The relevant rules are Rules 2 and 3 of Chapter VII of the 2018 Rules, which read as under: