CONSOLIDATED CONTRACTORS INTERNATIONAL COMPANY S.A.L Vs. CONSOLIDATED CONSTRUCTION CONSORTIUM LTD. AND ORS.

JUDGEMENT

(1.) I.A. 13930/2013.

(2.) THIS is an application filed by plaintiff under Order VI Rule 17 CPC seeking amendment in the plaint.

(3.) LEARNED counsel for the defendants opposes this application primarily on the ground of delay. Counsel further submits that issues in this matter have already been framed and in case the present application is allowed the plaintiff should be burdened with costs.