MUKESH GULATI Vs. SURAJ PRAKASH CHAUHAN AND ORS.

JUDGEMENT

(1.) CM(M) 800/2015

(2.) Mr.Ankur Mahindru, Advocate appearing on behalf of the petitioner vehemently urged that the information received under RTI Act from the Public Authorities was only after the evidence has been led by both the parties. He has submitted that merely because the case is at the stage of final arguments is not sufficient to decline a party the opportunity to produce documents and lead evidence as at the appropriate stage the same were not in possession of that party.

(3.) Learned counsel for the petitioner has relied upon the judgment of K.K. Velusamy vs. N. Palanisamy, 2011 11 SCC 275wherein the Apex Court ruled that the Court have the inherent right for the re-opening or recalling of the witness for the ends of justice.