ADVANCE STEEL TUBES LIMITED Vs. S K AGGARWAL

JUDGEMENT

(1.) Petitioner has filed the present petition under Article 227 of the Constitution of India, challenging order dated 1st June, 2010 passed by Additional District Judge, Delhi, vide which application of petitioner under Order 6 Rule 17 of Code of Civil Procedure (for short as 'Code') for amendment of written statement was dismissed.

(2.) Brief facts of this case are that respondent herein filed a suit for recovery of possession, arrears of rent, damages and future mesne profits/damages against the petitioner. Para 1 of the plaint reads as under;

(3.) Para 2 of the plaint among other things states;