- (1.) Special leave granted.
(2.) The appellant who is the owner of the premises in question bearing No. 14/63, punjabi Bagh, New Delhi, had constructed a residential house out of his own funds. It is the case of the appellant that the premises were given on licence to the respondent. The appellant is stated to be residing in the United States.
(3.) The appellant had filed a suit against the respondent for mandatory injunction. After the conclusion of the appellant's evidence but before the respondent's evidence, the appellant moved an application for production of additional documents. That application was allowed by the trial court on payment of costs. The respondent herein filed a civil revision in the High Court, challenging the said order, but, at the same time, accepted the payment of costs. The High Court allowed the revision and set aside the trial court's order.;