SHRI SARBIR SINGH SARANG S/O LATE S. INDER SINGH Vs. SHRI KANWAL SUNIR SINGH SARANG S/O LATE S. INDER SINGH

JUDGEMENT

(1.) BY way of a separate order, IA No. 6600/2007 filed by the plaintiff seeking amendment of the plaint has been allowed conditionally. The plaintiff shall file the amended memo of parties within four weeks with advance copy to the other side. The defendants are directed to file the written statement to the amended plaint within four weeks with an advance copy to the counsel for the plaintiff who shall file replications within four weeks thereafter.

(2.) BOTH the parties are directed to file their original documents, within four weeks, with advance copies to be exchanged with each other. The parties shall exchange the index of documents in advance and endorse the admission/denial of documents in a separate column on the index. After the admission/denial is conducted before the Joint Registrar, the exhibited documents shall also be endorsed on the list of documents of all the parties.