VANITA BATHLA Vs. SHASHI BAJAJ

JUDGEMENT

(1.) The petition in question has been filed under Article 227 of the Constitution of India by petitioner (defendant before learned Trial Court), who is aggrieved by the dismissal of her application moved under Order XI Rule 1(10) read with Sec. 151 CPC.

(2.) Notice has already been issued.

(3.) In the interregnum, the present application, i.e. CM APPL.39826/2024 has been moved by the respondents. It has been contended by learned counsel for the respondents that they do not want any further delay in their suit and they would have no objection if the present petition is allowed and the defendant is permitted to place on record the documents which had been declined by the learned Trial Court.