INDAL SINGH Vs. STATE OF MP

JUDGEMENT

(1.) THIS writ petition filed under Article 227 of the Constitution is directed against the order dated 29.10.2012. The plaintiff/petitioner prayed before the court below that he be permitted to mark exhibits on the documents filed by the defendants. This prayer was objected by the other side. The court below has rejected the aforesaid prayer of the plaintiff by the impugned order.

(2.) THE singular question involved is whether the order passed by the court below is legal and justified ?

(3.) IN the light of aforesaid Supreme Court judgment, the order of learned court below cannot be permitted to stand. The reasons are heartbeats of conclusion. The court below has not assigned any reason and, therefore, the impugned order to the extent plaintiff's request for marking exhibits on the defendants' documents is rejected, is set aside. The matter is remitted back to the court below to rehear the parties on the said question/prayer of the plaintiff and pass appropriate orders in accordance with law.