PRATAP SINGH Vs. PADAMSINGH

JUDGEMENT

(1.) This writ petition has been filed by the petitioner aggrieved against order dtd. 27/1/2020 passed by the trial court, whereby, the application filed by the petitioner questioning the admissibility of document in question has been rejected.

(2.) The respondent-plaintiff filed a suit for specific performance of agreement dtd. 18/1/2014.

(3.) The suit was contested by the petitioner-defendant.