DALJEET KAUR Vs. BADAL MALIK

JUDGEMENT

(1.) It is submitted by the learned counsel on behalf of petitioners that a list of documents most of which were public documents, were filed before the learned Court below but the same has not been marked as exhibit, which is not in consonance with the order of this Court passed in Parmeshwar Rana Versus Dwarika Rana; 2011 3 JCR 11 wherein direction has been given to mark the documents as exhibits and to consider its evidentiary value at the time of final hearing.

(2.) The evidentiary value of the documents marked as exhibit can be considered at the final stage.

(3.) This Civil Miscellaneous Petition is accordingly allowed. I.A. No.7651 of 2022 is also disposed of.