Madhya Pradesh High Court
Parmanand vs Shyamlal on 26 July, 2017
WP-6374-2016
(PARMANAND Vs SHYAMLAL)
26-07-2017
Shri Avinash Zargar, learned counsel for the petitioner.
Shri Sudipta Choubey, learned counsel for the respondents.
After arguing at length, counsel for the petitioner does not wish to press this petition and seeks liberty to file a fresh application under Section 65 of the Indian Evidence Act, specifying the contents as required to take secondary evidence on record and if such application is filed, it may be directed to be decided afresh.
Learned counsel for the respondents is having no objection in filing the fresh application and for its consideration.
Considering the aforesaid, this petition is dismissed as not pressed with the liberty to move appropriate fresh application for taking all the secondary evidence on record in accordance with law and if such application is filed, it shall be considered and decided without influencing with the order impugned.
(J.K. MAHESHWARI) JUDGE Raju