REGENT COMPUTRONICS PVT. LTD.

Asha Bai Jain Appellant

V/S

JASVIR SINGH Respondents

Referred Judgements :-

PRATAP SINGH VS. KRISHNA GUPTA [REFERRED TO]
RUKHMABAI VS. LALA LAXMINARAYAN [REFERRED TO]
LAXMI AND COMPANY VS. ANANT R DESHP NDE [REFERRED TO]
SHIKHARCHAND JAIN VS. DIGAMBER JAIN PRABAND KARINI SABHA [REFERRED TO]
KALYAN SINGH VS. VAKILSINGH [REFERRED TO]
BIBHAS CHANDRA BOSE VS. DOLLY BOSE NEE DUTTA [REFERRED TO]

JUDGEMENT

(1.) The trial Court has granted the plaintiffs' application for amendment permitting them to insert relief of possession in the plaint, against which, this writ petition has been filed by the petitioners herein.

(2.) Learned counsel for the petitioners would submit that such an amendment was hopelessly barred by limitation, therefore, it ought not to have been allowed by the trial Court.

(3.) I have heard learned counsel for the petitioners and perused the impugned order.

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ASHA BAI JAIN Vs. JASVIR SINGH

Referred Judgements :-

JUDGEMENT

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