RAJIV CHATURVEDI Vs. PEC LIMITED & ANR

JUDGEMENT

(1.) C.M No. 24185/2018 (Exemption) Allowed, subject to all just exceptions.

(2.) Learned senior counsel for petitioner submits that vide impugned order of 13th November, 2017 (Annexure F), right of petitioner to lead evidence has been virtually closed and the documents sought by petitioner are the Rules and Regulations which are not available on the official website of the respondents. It is pointed out by learned senior counsel for petitioner that on 25th January, 2018, the documents sought, have been supplied and so petitioner ought to be permitted to place the documents as referred to in Annexure-K on record as the enquiry proceedings are still at the stage of management's evidence.

(3.) Upon hearing and on perusal of impugned order, the material on record, I find that what is sought to be placed on record is just Rules and Regulations of respondents and documents concerning delegation of powers etc. Learned senior counsel for petitioner submits that in light of the documents (Annexure-K) supplied on 25th January, 2018, some relevant documents are also required to be placed on record. Learned counsel for respondents submits that the act of petitioner is just to delay the proceedings and the relevance of the documents sought to be placed on record is required to be seen. This Court is of considered opinion that no prejudice would be caused to respondents, if petitioner is permitted to file the documents as referred in Annexure-K and documents in relation thereto, as the case is still at the stage of recording of evidence of management witnesses.