NALINI SHAH Vs. DEVANG MAHENDRA SHAH

JUDGEMENT

(1.) This is an IA filed on behalf of plaintiff no.2 seeking leave to amend the Dixit plaint in terms of the schedule annexed to the IA, after condoning delay of about 350 days. At the hearing of this application, learned Advocate for defendant no.1 states that he has no objection to the amendment being allowed; however, defendant no.2, who is present in person, objects to the amendment being allowed. In fact, she objects to this matter being taken up by this court. According to her, this court and so are the Advocates appearing for the parties guilty of contempt of the orders of the Supreme Court.

(2.) The record indicates that the Supreme Court of India vide order dated 28th August 2020 disposed of a Contempt Petition (C) No.504/2020 in W.P. (Crl.) No.175/2020, which reads as under :-

(3.) It appears from the record produced by the registry that the Hon'ble Chief Justice having considered the order of the Supreme Court and having perused the list of the cases pending, filed by defendant no.2, has passed directions on listing of those numerous matters. As far as the present suit is concerned, the roster assigns suits including the above suit to this court. This matter has been placed before this court pursuant to orders passed on the administrative side by the Hon'ble the Chief Justice.