SADHU RAM Vs. BALBIR SINGH

JUDGEMENT

(1.) This application has been filed for placing on record Annexures P-4 to P-6 as well as for exemption from filing certified and true typed copies thereof.

(2.) For the reasons stated therein, application is allowed and exemption sought for is granted. Annexures P-4 to P-6 are taken on record. CR-2723-2020 (O&M)

(3.) The petitioner is aggrieved by order dtd. 21/9/2020 (Annexure P-3), whereby his application under Order 7 Rule 11 CPC for rejection of the plaint has been dismissed.