BABA JASBIRSING KALSI Vs. ARVIND

JUDGEMENT

(1.) RULE with the consent of the parties made returnable forthwith and heard.

(2.) THE above petition filed under Articles 226 and 227 of the Constitution of India takes exception to the order dated 07/07/2011 passed by the learned 4th Joint Civil Judge, Senior Division, Nagpur, by which order the application at Exhibit45 filed by the petitioner for leading secondary evidence in support of the documents which have been enlisted in the list of documents to the above petition came to be rejected. However, the trial Court in the concluding paragraph of the said order has observed as follows

(3.) RULE is accordingly made absolute in the aforesaid terms with parties to bear their respective costs.