JYOTI Vs. ADDL. DISTT. JUDGE

JUDGEMENT

(1.) Heard Shri M.A. Faridi, learned counsel for the petitioners and Shri Mandeep Kumar Mishra, learned counsel for the private-respondents No.2 to 6, who has filed his Vakalatnama along with his counter affidavit, which has already been received by the learned counsel for the petitioners and the counsel for the petitioners has also filed his rejoinder affidavit and both the counter affidavit and the rejoinder affidavit are taken on record.

(2.) This is the defendants' petition assailing the order passed by the trial Court whereby by means of the order dtd. 31/1/2025, an application moved by the private-respondents seeking amendment in their plaint was allowed. The said order was assailed by filing a revision bearing No.20/2025 which has also been dismissed by means of the order dtd. 6/8/2025 and the aforesaid two orders are under challenge in the instant petition.

(3.) The submission of the learned counsel for the petitioners is three fold:-