VINOD KUMAR NANDRAM Vs. KISHAN CHAND

JUDGEMENT

(1.) The case comes up on an application filed under Article 226 (3) of the Constitution of India for vacating the ex-parte interim order passed by this Court on 3/11/2016, however, with the consent of learned counsel for the parties, the writ petition is being heard and decided finally.

(2.) The present writ petition has been filed by the petitioner against the order dtd. 14/9/2016 (Annexure-7) passed by Additional District Judge, Anoopgarh, whereby, the application preferred by the petitioner under Order 8 Rule 1 (3) read with Sec. 151 C.P.C. for taking certain documents on record was rejected.

(3.) Heard learned counsel for the parties.