RAMESHWAR JAISWAL Vs. TOJO VIKAS INTERNATIONAL PVT LTD

JUDGEMENT

(1.) Exemption is allowed, subject to all just exceptions.

(2.) Application stands disposed of.

(3.) The petitioner challenges the order dtd. 22/12/2022 in CS 82546/2016 titled 'Sh. Rameshwar Jaiswal Vs. M/s. Tojo Vikas International and Anr.' whereby the application under Sec. 65 of the Indian Evidence Act, 1872 seeking permission to lead secondary evidence of the Property Development Agreement dtd. 8/5/2010, was disallowed.