SHAILESH KUMAR Vs. GOPAL

JUDGEMENT

(1.) Parties through their counsel.

(2.) The petitioner before this Court has filed this present petition being aggrieved by the order dated 03.08.2017 by which the trial court has rejected the prayer of the petitioner for impounding the document.

(3.) Facts of the case reveal that the petitioner has filed a civil suit based upon some unregistered agreement dated 15.10.2014 and a prayer was made impounding the aforesaid document.