LAWS(ALL)-2012-12-115

INDRA BAGARIA Vs. BALVEER KOHLI

Decided On December 11, 2012
Indra Bagaria Appellant
V/S
Balveer Kohli Respondents

JUDGEMENT

(1.) Heard Sri Pipersenia, learned counsel for the petitioner and Sri Pradeep Verma, learned counsel appearing for respondent No.1.

(2.) The writ petition is directed against the rejection of petitioner's application 257Ga seeking permission to prove the document dated 4.11.1997.

(3.) The submission of learned counsel for the petitioner is that as the evidence of petitioner has not been closed, petitioner can be permitted to prove the said document.