RAKESH KUMAR Vs. UNION OF INDIA

JUDGEMENT

(1.) This is an application filed under Sec. 151 CPC for placing on record complete copy of passport of petitioner as Annexure A-1.

(2.) For the reasons mentioned in application, same is allowed and complete copy of passport of petitioner (Annexure A-1) is taken on record subject to all just exceptions.

(3.) Application is accordingly disposed of.