SUSHILABAI Vs. ABHIMANYU HASANAND KUKREJA

JUDGEMENT

(1.) Heard Shri V.V. Bhangde, Advocate for the petitioner, Shri D.N. Dani, Advocate for respondent No.1, Shri Masood Shareef, Advocate for respondent Nos.2(i) to 2(iv) and Shri Shashank M. Agrawal, Advocate h/f Shri R.O. Chhabra, Advocate for respondent No.6. None for the other respondents though served.

(2.) Rule. Rule made returnable forthwith.

(3.) The original plaintiff has challenged the order passed by the trial Court on application (Exh. No.208) filed by the defendant Nos.2 to 4 praying that the documents (Exhs.88, 89 and 90) on which the plaintiff relies to substantiate his claim be impounded. The trial Court has partly allowed the application and has directed the plaintiff to take steps for impounding of the above documents. The plaintiff has also challenged the order passed by the trial Court on the application (Exh. No.211) by which the plaintiff sought review of the order passed on the application (Exh. No.208). The learned trial Judge has rejected this application (Exh. No.211) also.