SHOBHA VASHISHTHA Vs. ALLAHABAD BANK

JUDGEMENT

(1.) With the consent of parties, the matter is heard finally.

(2.) The instant writ petition under Article 227 of the Constitution of India challenges the order dtd. 24/8/2017 passed by the learned trial Court whereby, the application preferred by the petitioner under Sec. 65 of the Indian Evidence Act, seeking permission to prove the photocopy of the draft lease agreement as secondary evidence, has been rejected.

(3.) Brief facts leading to filing of the instant writ petition are as under:-