RAJAN SINGH Vs. ROSHAN

JUDGEMENT

(1.) On 22nd November, 2019 when this suit came up first before this Court, the following order was passed;

(2.) The plaintiff first filed IA No.17229/2019 under Order VI Rule 17 of the Code of Civil Procedure, 1908 (CPC) which was allowed on 20 th December, 2019. On consideration of the amended plaint, on 7 th January, 2020, the following order was passed:

(3.) The plaintiff thereafter filed IA No.1686/2020 for amendment of the plaint which came up before this Court on 22nd January, 2020, when the counsel for the plaintiff stated that he was further revaluating the matter. On request, the suit was adjourned to 6th February, 2020.