EDWARD Vs. AIRPORTS AUTHORITY OF INDIA

JUDGEMENT

(1.) By order dtd. 27/2/2023 the Application to bring the legal representatives of Mr. Edward @ Adward Paul Machado was allowed.

(2.) Though the amendments are carried out in the Plaint and interim proceedings filed by the Plaintiff the amendment was not allowed to be carried out in the Application filed by Defendant No.3 seeking rejection of the Plaint under Order VII Rule 11.

(3.) Considering these circumstances, the registry is directed to allow the Plaintiff to carry out the aforesaid amendments also in Notice of Motion No.331 of 2016.