SH. JAGMOHAN KHERA Vs. SH. GOPAL KISHAN KHERA

JUDGEMENT

(1.) CM No. 16192/20100 (for exemption)

(2.) THE order impugned before this Court is the order dated 13.7.2011 vide which the application filed by the Defendant under Order 6 Rule 17 of the Code of Civil Procedure (hereinafter referred to as "the Code") seeking amendment of his written statement had been dismissed.