SAMARTH TRADING COMPANY Vs. THANDI RAM JAI NARAIN

JUDGEMENT

(1.) Petitioner is defending a commercial suit before the learned Trial Court.

(2.) Such suit was filed under Order 37 CPC.

(3.) The defendant (petitioner herein) filed an application seeking leave to defend. However, before his such application seeking leave to defend could be heard and decided, plaintiff moved an application under Order XI Rule 1(4) and (5) CPC praying for placing on record additional document. Plaintiff merely wanted to place on record 'certificate' in order to show that his firm was duly registered.