ALKA PANT Vs. ABHISHEK JAISWAL

JUDGEMENT

(1.) The trial Court by the impugned order dated 22.7.2014 rejected the objection of the defendant objection finding that the agreement dated 9.4.2012 is not admissible and it cannot be marked as exhibit, against which, this writ petition under Article 227 of the Constitution of India has been filed.

(2.) Learned counsel for the petitioner would submit that the agreement dated 9.4.2012 is a bond and not an agreement and therefore, the impugned order deserves to be set aside.

(3.) On the other hand, learned counsel for the respondent would oppose the writ petition and submit that it is out and out agreement, therefore, the trial Court is absolutely justified in rejecting the objection of the petitioner/defendant.