HASINABI Vs. MOHAMMAD SHARIF

JUDGEMENT

(1.) Heard.

(2.) Rule. Rule is made returnable forthwith. The matter is taken up for final disposal with consent at the admission stage itself.

(3.) By way of present petition, the petitioner is challenging the impugned order dtd. 13/02/2020, passed by the First Appellate Court, thereby rejecting prayer for amendment of the written statement.