Arun Bhansali, J. - (1.) The matter comes upon an application filed by the respondent seeking vacation of the interim order granted by this Court.
(2.) With the consent of the parties, the matter is finally heard.
(3.) This writ petition has been filed by the petitioner aggrieved against the order dated 12.08.2015 passed by the trial court to the extent the application filed by the respondent under Section 45 of the Evidence Act, 1872 ('the Act') has been accepted and the document in question has been directed to be sent to FSL to be examined based on the specimen thumb impression to be supplied by the petitioner in the court.;