VIRENDER Vs. KRISHNA & ORS

JUDGEMENT

(1.) C.M. No.5231/2019 (for exemption)

(2.) The application is disposed of.

(3.) The impugned order dated 24.11.2018 passed by the court of learned Additional District Judge-03, West District, Tis Hazari Courts, Delhi ('ADJ') dismissing the application of the petitioner/defendant No.1 under Section 152 of the Code of Civil Procedure, 1908 ('CPC') for amendment in the preliminary decree dated 21.03.2017 in Civil Suit No.7648/2016, is the subject matter of challenge in this revision petition.