VIJAY SURESH GUPTA Vs. ATRICA TRADEX PRIVATE LIMITED

JUDGEMENT

(1.) This hearing has been conducted through hybrid mode.

(2.) The present petition has been filed by the petitioner/defendant under Article 227 of the Constitution of India, 1950, assailing the impugned order dtd. 13/1/2026, passed by the learned Trial Court in Civil Suit No. 1193/2018, whereby an application of the respondents/plaintiff seeking to place documents on record under Order VII Rule 14(3) Code of Civil Procedure, 1908 has been allowed.

(3.) I have heard learned Counsel for the petitioner and perused the record.