MAHENDRA VERMA Vs. AJAY SURESH KILACHAND & ORS

JUDGEMENT

(1.) Vide order dated 01.12.2015, while directing the Registry to prepare another copy of the file alongwith a copy of the decree sheet for being transferred to the Senior Civil Judge, Bombay City Civil Court, by regd. post, the postal authorities were directed to furnish the relevant information with regard to the fate of the said article. The said order was passed in view of the submission made by the counsel for the Decree Holder that the relevant records did not reach the Bombay Civil Court.

(2.) It has been recorded in the order dated 11.02.2016 that the Senior Superintendent of Post Offices, Central Division, Delhi, had appeared and handed over a letter dated 21.01.2016 alongwith the delivery slip, which revealed that the article in question had been delivered to the addressee on 17.07.2015. The said letter was taken on record. As none was present on behalf of the Decree Holder on the said date, the matter was adjourned for today.

(3.) Counsel for the Decree Holder states that she would need a copy of the proof of dispatch/receipt of the article in question to place the same before the Senior Civil Judge, Bombay City Civil Court.