NUPUR ROY CHOWDHURY Vs. RABI GHOSH

JUDGEMENT

(1.) PRESENT application has been filed by plaintiff under Order VI Rule 17 CPC seeking amendment of the plaint and under Order I Rule 10 CPC seeking to implead MCD as defendant no.2 in the present proceedings.

(2.) MR .Sanjeev Sindhwani, learned counsel for the defendant/non -applicant very fairly submits that he has no objection if the MCD is impleaded as a party to the present proceedings.

(3.) AS far as prayer made with respect to amendment of the plaint is concerned, in view of the fact that MCD has been impleaded as a party learned counsel for the plaintiff does not press the prayer made in the application with respect to amendment of the plaint.