ORIENTAL INSURANCE CO.LTD Vs. RAJINDER SHARMA

JUDGEMENT

(1.) PERUSAL of the order sheets reveals that respondent No.3 has been served by citation, however, none appears on his behalf.

(2.) ON behalf of the respondent Nos. 1 and 2, one Mr. J.S. Kanwar, Advocate appeared on 01.07.2013. Thereafter, for the last two consecutive dates, none is appearing on behalf of the aforesaid respondents. So is the position today.

(3.) VIDE the instant petition, the petitioner has challenged the impugned order dated 24.08.2012, whereby an application under Order VI Rule 17 read with Section 151 CPC filed by the petitioner seeking amendment of the written statement was dismissed by the learned Tribunal.