RAJDHANI FILMS PRIVATE LIMITED Vs. RAJESH ARORA

JUDGEMENT

(1.) The suit was filed on 28.9.91. Written the suit was filed on 28.9.91.Written statement was filed on l2.3.1993.On l4.9.1993,four weeks timewas allowed to the parties for filing the documents. Admission/denial of documents was carried out on20.1.1994,21.1.1994 and 24.1.1994. Issues were framed on24.10.1994. The Court allowed six weeks time to the parties for filing the list ofwitnesses before posting the case for trial. At this stage, both the learned Counselfor the parties have insisted on time being allowed for filing "further documents"by reference to Chapter VIII, Rule 5(2) of Delhi High Court ( Original Side ) Rules,1967.

(2.) . Learned Counsel for the parties were asked about the nature of documentswhich they proposed to file. It was stated by the learned Counsel that they were'free' to 'file any documents' considered by them to be relevant and for thatpurpose they were entitled to an adjournment as of right. This was not onlycontemplated by rules but this has also been the practice consistently followed inthe High Court of Delhi (Original Side) submitted the learned Counsel.

(3.) .1 have heard them on the question whether after the framing of issues, whenthe stage for filing of the documents was already over, the parties could bepermitted to file 'further documents' as of right, and if so, the nature of documentspermissible to be filed.