ORISSA INDUSTRIES LIMITED Vs. HARDAYAL AND SONS HUF

JUDGEMENT

(1.) Since the learned counsel for the respondents/caveators has put in appearance on behalf of the respondents/Caveators. Caveat No,52/2001 is accordingly rendered as infructuous. Dismissed as such.

(2.) This is a revision petition, filed against the impugned Order dated 3/02/2001, dismissing the application for amendment, sought by the petitioner/defendant.

(3.) The original suit was filed by the plaintiffs/respondents and sought recovery of possession of the suit premises situated in Chuna Mandi, Pahar Ganj, New Delhi. The plaint averred as follows"-