(1.) The appellant assails the order dated 25th July, 2017 passed in CS(OS) No. 529/2016 (page 56) contending that without their being any application for amendment of the plaint, the learned Single Judge deemed it appropriate to allow the plaintiff/respondent to amend the plaint within four weeks.
(2.) It is further complained that the plaint as laid before the court was incoherent.
(3.) It has been contended by the respondent/defendant that by an order dated 17th April, 2017 passed in the suit, the learned Single Judge had directed the parties to be present for recording the statement under Order X Rule 2 of the Code of Civil Procedure.