NITA Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard Mr. Sarda, learned counsel for the petitioner/s, Mr. Patil, learned AGP for the respondent Nos. 1, 3 and 4/State and Mr. Mohgaonkar, learned counsel for the respondent No. 2.

(2.) All the three petitions raise a common issue and are decided together.

(3.) The petitions challenge the order dtd. 28/9/2021 passed by the learned Arbitrator rejecting the application for amendment of the plaint on the ground that there is no merit in it and it was filed at the stage when the matter was fixed for final argument.