RAJESH SACHDEVA Vs. RAKESH KUMAR SACHDEVA

JUDGEMENT

(1.) Oa No. 315/2015

(2.) The defendant is aggrieved by the order dated 4th August, 2015 passed on an application filed by him under Order 7, Rule 14 CPC for directions to remove the documents filed by the plaintiff on 9th August, 2014, in IA No. 12338/2015.

(3.) Vide order dated 4th August, 2015, the learned Joint Registrar had dismissed the aforesaid application with an observation that on 21st May, 2014, the parties were granted permission to file the original documents and the matter was adjourned to 16th September, 2014, for admission/denial of the documents. After the aforesaid order, the plaintiff had filed additional documents in the month of August, 2014. Subsequently, the plaintiff had filed IA No. 18550/2014 under Order 7, Rule 14 CPC, for permission to take on record the said documents.