ABDUL SATTAR Vs. MUSTARI

JUDGEMENT

(1.) HEARD learned counsel for the petitioner. The application of the plaintiff respondent for amending the plaint at the appellate stage has been allowed without adhering to the provisions of Order 6 Rule 17 CPC merely for the reason that the amendment appears to be necessary for effective adjudication of the dispute involved.

(2.) ISSUE notice to the respondent returnable at an early date. Until further orders of this Court, operation of the impugned order dated 20.11.2012 passed in Civil Appeal No. 24 of 2011 (Smt. Mustari Vs. Abdul Sattar) shall remain stayed.