RAGHUKUL BHUSHAN Vs. CHANDERLEKHA SINGH

JUDGEMENT

(1.) This suit was originally filed by the plaintiff praying for the following reliefs:

(2.) The suit was listed on 16/9/2022, when the learned counsel appearing for the plaintiff sought for time to amend the plaint.

(3.) The plaintiff thereafter filed an application, being I.A. no.18782/2022, under Order VI Rule 17 of the Code of Civil Procedure, 1908 (hereinafter referred to as the'CPC') seeking amendment of the plaint. The said application was allowed by this Court vide order dtd. 17/11/2022.