SURINDER KUMAR Vs. RAJINDER KUMAR

JUDGEMENT

(1.) (Oral) This petition is directed against the order dated 19.08.2010 passed by the learned Civil Judge (Senior Division), Solan, whereby the petitioner (hereinafter referred to as 'the plaintiff') has been directed to produce the original partnership deed of M/s Paragon Enterprises.

(2.) Mr. Rahul Mahajan, learned counsel appearing on behalf of the petitioner, states that the plaintiff does not deny the correctness of the partnership deed, copy of which has been filed by the defendant before the learned trial Court and admits the same to be correct. Therefore, this partnership deed is admitted by the plaintiff and there is no need for production of the original partnership deed.

(3.) In view of the above statement of Mr. Rahul Mahajan, made on instructions from his client, admitting the correctness of the copy of the partnership deed, there is no need for production of the original partnership deed. The order of the learned trial Court is accordingly modified.