RAVI ASHISH BUILDERS LTD. Vs. SHARDADEVI VIKRAMJEET YADAV

JUDGEMENT

(1.) Rule. Rule is made returnable forthwith with the consent of the parties and the Petition is taken up for final disposa l.

(2.) By this Petition, under Article 227, the Petitioner seeks to set aside the order dtd. 10/9/2018. By the order, the learned Judge has allowed the Chamber Summons No. 499 of 2015 that sought to amend the plaint on payment of costs.

(3.) To resolve the controversy, it is necessary to examine the schedule of amendments, which is annexed on page 21 of the Petition and is extracted below for convenience.