DAYAL FERTILIZERS PVT. LTD Vs. DAYAL AGRO INDUSTRIES

JUDGEMENT

(1.) The present application has been filed on behalf of the plaintiffs (hereinafter 'Dayal Fertilizers') under Order VI Rule 17 of the Code of Civil Procedure, 1908 (CPC) for amendment of the plaint.

(2.) Notice in this application was issued on 22/10/2020 and reply has been filed on behalf of the defendants (hereinafter 'Gopika Industries'). Rejoinder to the reply has also been filed on behalf of Dayal Fertilizers.

(3.) Counsel for Dayal Fertilizers has made the following submissions: