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Madhya Pradesh High Court

Anand Agrawal vs Rajendra Singh Yadav on 7 March, 2018

                                THE HIGH COURT OF MADHYA PRADESH
                                           MP-1117-2018
                                      (ANAND AGRAWAL Vs RAJENDRA SINGH YADAV)


       2
       Gwalior, Dated : 07-03-2018
            Shri H.K.Shukla, learned counsel for the petitioner.
            Rejection of the application under Section 151 of C.P.C. is the
      reason for filing the instant petition.
            According to learned counsel for the petitioner, once the




                                                                            sh
      documents under Section 65 of the Evidence Act is treated as




                                                                      e
      secondary evidence then the trial Court erred in rejection of the




                                                                   ad
      application preferred by the petitioner to get the documents exhibited

                                                              Pr
      in the examination-in-chief of the witness. He relied upon the
      judgment in the case of K.K.Velusamy vs. N. Palanisamy reported
                                                      a
                                                    hy

      in 2011 (11) SCC 275.
            Heard on admission and I.A.No.1052/2018.
                                              ad



            Issue notice to the respondent on payment of process fee through

M ordinary mode as well as registered AD within a period of three days. Notice be made returnable within four weeks.

of Till the next date of hearing, proceedings pending before the rt trial Court shall remain stayed.

ou C (ANAND PATHAK) h JUDGE ig H AK/-

Date: 2018.03.07 18:26:43 +05'30'