SUNITA SINHA Vs. LEELA BUILDERS PVT. LTD.

JUDGEMENT

(1.) ON the basis of pleadings of the parties, following issues are framed:

(2.) NO other issue is pressed. Parties will file list of witnesses within four weeks from today. Plaintiff will file affidavit by way of evidence within eight weeks. In case the affidavits by way of evidence within eight weeks are not filed within eight weeks, the same shall be taken on record subject to payment of costs of Rs.10,000/- to be deposited with Delhi High Court Lawyers' Welfare Fund.