RAMESHWAR DAYAL Vs. HEMANT KUMAR

JUDGEMENT

(1.) Petitioner is plaintiff before the learned Trial Court. He had earlier filed a regular suit for recovery of Rs.4,00,000.00 along with interest etc. Such suit was earlier pending before a regular Court but after creation of Commercial Courts, such suit was transferred to District Judge (Commercial Courts) and was received by said Court on 17/12/2019.

(2.) By that time, the defendant had already been proceeded against ex-parte and the case was already at the stage of final arguments.

(3.) During the course of arguments, two applications were moved, from the side of the plaintiff, one was with respect to amendment in the plaint and the other was for placing on record additional documents which was also, reportedly linked with the aforesaid proposed amendment.