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Non-Reportable

IN THE SUPREME COURT OF INDIA                     CIVIL APPELLATE JURISDICTION

CIVIL APPEAL NOS.6841-6842 OF 2008

    K. Mallesh      ... APPELLANT(S)                  VS.

K. Narender and Ors.     ... RESPONDENT(S)

       J U D G M E N T

Anil R. Dave, J.

1.  Upon hearing the learned counsel for the parties and  upon perusal of the impugned order, we find that the said  order passed at an interlocutory stage, during the pendency  of  the  suit.   The  question  is  with  regard  to  the  admissibility of two documents.   2. In  our  opinion  the  High  Court  should  not  have  interfered at the stage when the trial was still in progress.  Therefore, we set aside the impugned order passed by the High  Court without going into the merits of the case.  We say that  the  admissibility,  reliability  and  registrability  of  the  documents shall be considered independently only at the time  of   hearing  of  the  trial  and  not  prior  thereto.   All  

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questions with regard to the aforesaid issues shall remain  open. 3. The appeals are disposed of as allowed. 4. No order as to costs.

       .................J.

[ANIL R. DAVE]

..................J. [ADARSH KUMAR GOEL]

New Delhi; 15th October, 2015.

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