Arun Bhansali, J. - (1.) THIS writ petition under Article 227 of the Constitution of India has been filed by the petitioner aggrieved against the order dated 17.01.2015 passed by the appellate court, whereby the application filed by the petitioner under Section 45 of the Indian Evidence Act, 1872 ('the Act') has been rejected.
(2.) THE petitioner filed a suit before the trial court seeking permanent injunction to the effect that the defendants be restrained not to allot any other medical store or permit any other incumbent to sell medicines within the vicinity of the Trust premises, wherein hospital was being run by the Trust. A written statement was filed by the respondents and the trial court by its judgment and decree dated 18.01.2013 dismissed the suit filed by the petitioner -plaintiff.
(3.) FEELING aggrieved, the petitioner filed first appeal, which is pending consideration before the appellate court.;