RAMESH CHANDER GOEL Vs. DAYA KISHAN GOEL

JUDGEMENT

(1.) This appeal assails an order dated 12th September, 2017 passed in CS(OS) 1239/2008 whereby the learned Single Judge has directed that even though the affidavit by way of evidence filed on behalf of the defendant is not strictly in compliance of the Joint Registrar's order dated 4th August, 2016, the evidence of the defendant be proceeded with.

(2.) The learned Single Judge has further directed that in case the appellant/plaintiff objects to the contents of the affidavit, the Joint Registrar shall record objections which shall be considered at the time of final disposal of the case.

(3.) It is submitted by learned counsels for the parties that the record, necessary for consideration of the present appeal, has been placed on record. Accordingly, with the consent of both sides, the present appeal itself is taken up for disposal.