ANIL MITTAL Vs. VVN TRADING PVT LTD

JUDGEMENT

(1.) Petitioner is plaintiff before the learned Trial Court.

(2.) The case is already at the stage of final arguments.

(3.) When DW-1 Mr. G.V. Sharma, authorized representative of defendant Company entered into witness box, certain questions were put to said witness and in view of the answers given by him, the plaintiff moved an application under Order XVI Rule 14 of CPC praying therein that Mr. L. D. Mittal, stated to be Chairman of the defendant Company, be summoned as a witness.