ASHOK KUMAR KARAN Vs. SATISH GUPTA

JUDGEMENT

(1.) C.M. No. 6192/2008

(2.) Without arguing the application, learned Counsel for the appellant and the respondent state that the application may be disposed of recording their consent, by allowing the same to a limited extent, in that, reply to a legal notice sent by the respondent as received to by the appellant on 10.9.2000, copy whereof has been filed along with the application, may be taken on record and treated as a proved document.

(3.) For facility of reference the said document has been marked as Mark 'X'.