SRI PARTHO SENGUPTA Vs. ABHIJIT SENGUPTA

JUDGEMENT

(1.) Petitioner is the defendant and is aggrieved by the order dtd. 28/3/2024 passed in Original Suit No.355/2017 on rejection for leave to produce the documents under Order XIII Rules 1 and 2 of the CPC.

(2.) Petitioner filed the leave application to file the following documents as per the list as follows:-

(3.) The petition has been rejected by the learned trial Court on the ground that the said documents were not filed before the settlement of issue and the trial has commenced and was at the stage of defendant's evidence.