VINEET GOEL Vs. RUSHMI GOEL

JUDGEMENT

(1.) This petition, under Article 227 of the Constitution of India, assails order dtd. 22/12/2019 passed by the learned Additional District Judge (the learned ADJ) in CS/DJ/ NO. 577733/2016 (Vineet Goel v. Rushmi Goel and ors).

(2.) The petitioner was the plaintiff in the suit and the respondents were the defendants.

(3.) The impugned order has been passed on an application filed by the petitioner, as the plaintiff in the suit, to take the certified copies of the original bank statements of the plaintiff's account in the HSBC Bank on record.