ANIL TYAGI Vs. ARUN SHARMA & ANR

JUDGEMENT

(1.) Challenge in FAO (OS) 85/2015 is to an order dated January 13, 2015 allowing IA No.14714/2014 filed by the respondents praying to be granted permission to amend the written statement filed by substituting existing para 4 of the preliminary objections to the written statement filed as also existing paragraph 5 of the written statement.

(2.) Challenge in FAO(OS) 86/2015 is to a subsequent order dated January 20, 2015 taking on record the amended written statement.

(3.) The grievance in FAO(OS) 86/2015 is that without awaiting the period of limitation within which the appellant could challenge the order dated January 13, 2015, the learned Single Judge could not have taken on record the amended written statement.