VIPUL GUPTA Vs. ROBIN GUPTA

JUDGEMENT

(1.) I.A. No. 13901/2016 (for condonation of delay) This is an application on behalf of defendant seeking condonation of delay in filing reply to O.A. 126/2016. For the reasons stated in the application, the application is allowed. Reply is taken on record. The application is disposed of. OA No.126/2016

(2.) For the sake of completeness, the documents sought for in the paragraph 5 are extracted herein below:-

(3.) By the impugned order, the Joint Registrar has held that the documents are relevant to show whether there is a misappropriation or siphoning off the funds and assets of the plaintiff. The Joint Registrar was of the view that the documents are capable of throwing light on the controversy.