NARESH KUMAR JAIN Vs. DEEPAK JAIN

JUDGEMENT

(1.) Application for exemption from filing certified copies of annexures AX1 to AX8 and placing on record typed copies of Annexures AX-1, AX5 and AX6 as well as photocopies of annexures AX-2 to AX-4 is allowed as prayed for subject to all just exceptions.CM-2509-CII-2018

(2.) This is an application seeking permission to lead additional evidence in the shape of lease deeds and orders passed by this Court as well as Hon'ble Supreme Court.

(3.) The documents sought to be brought on record are registered lease deeds as well as the orders passed by the this Court and Hon'ble Supreme Court and as such the authenticity thereof cannot be doubted upon. The documents are even relevant for the purpose of determination of the matter in issue and would even help this Court to adjudicate upon the same in more effective manner.