JAWAHAR RADHAKRISHNA KHANDELWAL Vs. RAJENDRA TANBAJI KALAMBE

JUDGEMENT

(1.) Heard learned advocates for the respective parties.

(2.) RULE. Rule made returnable forthwith.

(3.) The petitioner/complainant has challenged the order passed by the learned Magistrate rejecting the application filed by the petitioner seeking permission to place on record certain documents to substantiate the averments made in the complaint filed by the petitioner against the respondent.