NAWAL SINGH Vs. CHAMAN LAL & ORS

JUDGEMENT

(1.) This application was heard to an extent on 25 th September, 2012 when counsel for the plaintiff had sought time to move an amendment application to amend the plaint and on such request the suit was adjourned to today. Today when the suit is called out, the counsel for the plaintiff states that an application for amendment has been filed only on 1 st February, 2013 though has not been listed today. Time of more than four months having been given to the plaintiff to seek an amendment, the plaintiff was not to wait till the last date for filing the application for amendment and even if has done so, ought to have got the same listed for hearing for today. The conduct of the plaintiff clearly shows that the plaintiff is not interested in pursuing the suit and is only interested in perpetuating the ex parte ad interim order dated 22 nd January, 2010.

(2.) In the aforesaid circumstances, the application for amendment of plaint has been called from the Registry and is taken on record. During the course of hearing, an advance copy of the application supplied to the defendants, has been considered.

(3.) The counsels have been heard.