GURMEET SURJITSINGH ASLA Vs. RENUSINGH JOGISINGH

JUDGEMENT

(1.) HEARD learned Advocate Mr. K. V. Thomas for the petitioner and learned Advocate Mr. Nikhil Deshpande with learned advocate Mr. A. S. Jaiswal for the respondent no. l. Perused the application, order thereon, and all other annexures.

(2.) IN the case under section 138 of the Negotiable Instruments Act, petitioner-complainant had completed and closed her evidence, but, therefore filed applications (Exhs. 100 and 101) seeking leave to file new documents and praying for permission to prove those.

(3.) IT is alleged in these applications that certain documents were recently found, as those were misplaced/lost, and were relevant and vital for the case and hence production thereof and leave to prove the same be granted.