SHYAM SUNDER Vs. BRANCH MANAGER, NAINITAL BANK LTD

JUDGEMENT

(1.) By means of present writ petition, the petitioner seeks writ in the nature of certiorari quashing the impugned order dated 20.08.2011, passed by I Addl. Civil Judge (Jr. Div.), Udham Singh Nagar and order dated 23.11.2012, passed by District Judge, Udham Singh Nagar at Rudrapur, in civil revision no. 37 of 2011 and dismiss the application of the defendants under Order VI Rule 17 C.P.C.

(2.) Plaintiff-Petitioner filed a civil suit against the defendants-respondents in the court of Civil Judge (Jr. Div.), Rudrapur, District Udham Singh Nagar. Written statement was filed by the defendantsrespondents. Issues were settled. Final hearing was yet to commence. In the meanwhile, defendants moved an application under Order VI Rule 17 C.P.C. for amendment in the written statement. Para (3) of said application is reproduced here-in-below for convenience:

(3.) Such application was allowed by learned trial court. Civil revision was filed against the same, which was dismissed by learned District judge, Udham Singh Nagar vide order dated 23.11.2012. Aggrieved against the same, present writ petition has been filed by the plaintiff-petitioner.