SUNITA SHARMA Vs. SANTOSH SHUKLA

JUDGEMENT

(1.) - CM No. 15296/2015 (filing of additional documents) By way of this application, Appellant seeks to bring on record the copy of the record slip in respect of the cheque book from which the cheques were issued to the Plaintiff as also the copy of the legal notice dated 7th December, 2009 on record.

(2.) A perusal of the documents reveals that the same are relevant for the adjudication of the appeal and this application was filed at the initial stage of the appeal itself. The said documents are taken on record.

(3.) Application is allowed and disposed of in the above terms. CM No. 20167/2017 (condonation of delay)