NEERAJ AGARWAL Vs. PARTH GULATI

JUDGEMENT

(1.) Present Revision has been preferred under Sec. 115 of the Code of Civil Procedure, 1908 against the order dtd. 11/11/2022, passed by learned IIIrd Additional Senior Civil Judge, Haridwar in Original Suit No.59 of 2019, 'Parth Gulati vs. Neeraj Agarwal', by which, an amendment application, filed by the revisionist-defendant, has been dismissed.

(2.) Heard Mr. M.S. Tyagi, learned Senior Advocate assisted by Mr. Chandra Prakash, learned counsel holding brief of Mr. Sunil Chandra, learned counsel for the revisionist-defendant and Mr. Piyush Garg, learned counsel for the respondent-plaintiff.

(3.) After arguing at some length, Mr. Piyush Garg, Advocate submitted that respondent-plaintiff does not want to oppose the amendment-in-question. However, he requested to direct the Trial Court to expedite and decide the said Original Suit within one year.