KULDEEP SINGH Vs. DHARAMENDER KUMAR JAIN & OTHERS

JUDGEMENT

(1.) By means of present writ petition, the petitioner seeks following relief(s), among others:-

(2.) The principal contention of learned counsel for the petitioner is that although the lower appellate court has granted liberty to the appellant (petitioner herein) to place on record the subsequent events by way of affidavit, which were already on record, but at the same time rejected the application (paper no.32 Ka).

(3.) In support of his submission, learned counsel for the petitioner relied upon a decision of Hon'ble Apex Court in Union of India vs. Ibrahim Uddin & another, 2012 8 SCC 148, wherein it was held :