JAYTEE EXPORT Vs. NATVAR PAREKH IND. LTD

JUDGEMENT

(1.) The Court : The plaintiff has filed this application for adducing additional evidence.

(2.) The plaintiff has filed a suit on 25th November, 2000 claiming a money decree against the defendants jointly and severally. The defendants entered appearance and filed their written statement. Although the written statement apparently shows that all the defendants have filed written statement jointly, but it is argued that the defendant nos. 1, 2 and 3 have only filed the written statement disclosing their defence. The issues were framed on 8th January, 2016.

(3.) The plaintiff filed its affidavit of documents on 14th January, 2011 and disclosed its documents on 24th January, 2011. The defendant filed its affidavit of documents on 14th April, 2011. The Judge's Brief of Documents was prepared thereafter and served upon the defendant nos. 1, 2 and 3 on 27th June, 2014. The plaintiff filed further affidavit of documents on 1st February, 2016, 4th February, 2016 and 8th July, 2016 and thereafter additional Judge's Brief of Documents was filed.