Himachal Pradesh High Court
Nippon Paper Foodpac Pvt.Ltd. vs . Vishal Yadav on 14 July, 2023
Author: Virender Singh
Bench: Virender Singh
Nippon Paper Foodpac Pvt.Ltd. Vs. Vishal Yadav C.S. No. 45 of 2021 .
14.7.2023 Present: Mr. Shrawan Dogra, Senior Advocate with Mr. Deven Khanna and Mr. Sambhav Bhasin, Advocates, for the plaintiff/applicant in OMP No. 216 of 2023 and for nonapplicant in OMP No. 163 of 2022.
Mr. Ashok Sood, Senior Advocate with Ms. Pooja Verma, Advocate, for the defendant/nonapplicant in OMP No. 216 of 2023 and for applicant in OMP No. 163 of 2022.
r OMP No. 216 of 2023 By way of present application, applicant has sought indulgence of this Court for placing on record the certificate under Section 65 B of the Indian Evidence Act.
Requisite certificate has also been annexed with the application.
After considering the averments made in the application, especially the fact that the matter is still at the initial stage and the request of the defendant for leave to defend has yet not been decided, as such, the application is allowed and document, i.e. certificate under Section 65B of Indian Evidence Act is ordered to be taken on record.
The application is, thus, disposed of.
OMP No. 163 of 2022Pleadings are complete. For consideration, to come up on 11.8.2023.
(Virender Singh) Judge July 14, 2023 (kalpana) ::: Downloaded on - 15/07/2023 20:36:46 :::CIS