MUKESH KUMAR GUPTA Vs. SURENDRA KUMAR GUPTA

JUDGEMENT

(1.) By these applications under Order XLI Rule 27 CPC and Order XI Rule 12 and 14 read with Sec. 151 CPC Mukesh Kumar Gupta, the Appellant inter alia prays that he was granted No Objection Certificate for installation of separate electricity connection and despite due diligence he has now been able to find those documents and that he is also in possession of the rent receipts deposited by him to the Rent Controller, South and they be permitted to be placed on record. In CM No. 11503/2015 he further prays that the Respondent be directed to produce all the documents relating to the sanction plan of the suit property.

(2.) The fact that the electricity meter was in the name of the Appellant and that Mukesh Kumar had deposited the rent after notice was given by the Respondent have been duly noted by the learned Single Judge and thus no case is made out for leading additional evidence or directing the Respondent Surendra Kumar Gupta for discovery of the documents.

(3.) Applications are dismissed as such.