DEEPA JAIN Vs. KAMLESH JAIN AND OTHERS

JUDGEMENT

(1.) For the reasons stated in the application delay of 8 days in re-filing the petition is condoned.

(2.) The application is disposed of.

(3.) As per the petitioner the necessity to amend the plaint has arisen on receiving a communication dated 16th June, 2014 regarding the attempt of the defendant No.1 to get the said shares released. By way of proposed amendment the petitioner/plaintiff wants to substitute paragraphs 12 to 15. The petitionr also proposed to amend the prayer clause thereby claiming the recovery of 100 shares of Telco as per description in the application under Order 6, Rule 17 CPC.