L. IBOMCHA SINGH Vs. L. JAYANTAKUMAR SINGH

JUDGEMENT

(1.) Heard Shri O. Ratankumar, learned counsel appearing for the petitioner and Shri A. Golly as well as Shri T. Rajendra, learned counsels appearing for respondent No. 1.

(2.) It has been submitted by Shri O. Ratankumar, learned counsel appearing for the petitioner that examination-in-chief in the form of affidavits have been filed on behalf of PW 1 and PW 3. It has been submitted by Shri A. Golly, learned counsel for the respondent No. 1 that the application being MC(El.Pet.) No. 14 of 2020 has been filed by him raising objection as regards the exhibition of documents in the affidavit.

(3.) Heard both the parties in respect of the applications being MC(El.Pet.) No. 14 of 2020 and MC(El.Pet) No. 2 of 2020 and orders stand reserved.