BUTNA DEVI Vs. AMIT TALWAR

JUDGEMENT

(1.) This intra-court appeal impugns the order dated 1st October, 2013 (of the learned Single Judge of this Court in exercise of Ordinary Original Civil Jurisdiction in CS(OS) No.1687/2006 filed by the appellant) of allowing the application of the respondent / defendant no.1 for amendment of the written statement.

(2.) The appeal was accompanied with an application for condonation of 12 days delay in filing thereof. Notice only of the application for condonation of delay was issued. Though a reply is purported to be filed on behalf of the respondent / defendant no.1 to the application for condonation of delay but is not on record, being under objection, though rejoinder filed by the appellant / plaintiff thereto is on record.

(3.) Adjournment is sought on behalf of the arguing counsel for the respondent / defendant no.1. None appears for respondent / defendant no.3, the Sub-Registrar, Asaf Ali Road, Darya Ganj, Delhi and the respondent / defendant no.2 Citi Bank despite service; however they are not concerned with this appeal, being against the order allowing the application of the respondent / defendant no.1 for amendment of the written statement.