LAWS(DLH)-2023-11-149

ANITA PODDAR Vs. DURU MALIK

Decided On November 17, 2023
Anita Poddar Appellant
V/S
Duru Malik Respondents

JUDGEMENT

(1.) This petition filed under Article 227 of the Constitution of India impugns the order dtd. 13/2/2023 passed by ADJ, Central District, Tis Hazari Courts, Delhi ('Trial Court'), in CS DJ No. 612040/2016, titled as Duru Malik v. Suhagwati and Ors., allowing an application filed by the plaintiff i.e., Respondent No.1 under Order VII Rule 14(3) of the Code of Civil Procedure, 1908 ('CPC') for bringing on record the additional documents.

(2.) The learned counsel for the Petitioners state that the Petitioners have till date not received a copy of the documents which the Respondent No.1 seeks to place on record in terms of the impugned order dtd. 13/2/2023.

(3.) In reply, learned counsel for the Respondent No.1 states that the documents were duly filed with the application, which was filed on 25/3/2021. She states that the application remained pending for two (2) years and at no stage prior to this hearing, the Petitioners raised an objection with regard to the non-supply of the documents. She therefore, contends that the said plea is mischievous and incorrect.