NAIB SINGH Vs. GAGAN GOPAL

JUDGEMENT

(1.) On 20/1/2014, learned counsel appearing for the appellant had made following submissions which prompted the Judge to issue notice of motion. The order is extracted as under:-

(2.) It is undisputed that the aforesaid contention was factually incorrect as the first appellate court had decided the application for additional evidence on 13/11/2003.

(3.) With the consent of learned counsel for the parties, the arguments in the main appeal has been heard at length.