RAJ SHRI AGARWAL Vs. SUDHEER MOHAN

JUDGEMENT

(1.) Heard Sri Rishabh Agarwal, learned counsel for the petitioners and Sri Kshitij Shailendra, learned counsel for the respondents.

(2.) The petitioners, by means of the present writ petition under Article 227 of the Constitution of India, have assailed the impugned order dtd. 21/7/2018 passed by Additional District Judge, Court no.18, Agra in Original Suit No.609 of 2015, by which the application for amendment of the petitioners- plaintiffs to incorporate certain facts in the plaint has been rejected.

(3.) A preliminary objection has been raised by Sri Kshitij Shailendra, learned counsel for the respondents regarding maintainability of the writ petition under Article 227 of the Constitution of India, inasmuch as according to him, a revision under Sec. 115 of C.P.C. shall lie against the order of trial Court, therefore, the present writ petition under Article 227 of the Constitution of India is liable to be dismissed being not maintainable.