M/S RAJASTHAN HOSPITALS LTD. AND OTHERS Vs. MAHAVEER PRASAD JAIPURIA AND OTHERS

JUDGEMENT

(1.) By way of this order following four applications are being decided:-

(2.) Brief relevant facts for the disposal of these applications may be stated as below:-

(3.) By way of this application respondent No. 3 has prayed for production of some additional documents in support of application for restoration of possession of suit property to it.