REGENT INTERNATIONAL Vs. PRATEEK DHAM

JUDGEMENT

(1.) Allowed, subject to all just exemption.

(2.) The present application has been filed by the Appellant under Sec. 151 of the Code of Civil Procedure, 1908 (hereinafter referred to as 'the CPC'), seeking permission to place additional documents on record.

(3.) For the reasons stated in the application, the application is allowed and disposed of.