SANGITA Vs. SUKRANT AND ORS.

JUDGEMENT

(1.) Heard. Leave to amend paragraph No. 13, after accepting unconditional apology tendered by learned Counsel for the petitioner, is granted. He states that the contentions made therein are absolutely unintentional and without really meaning what is mentioned therein. Accordingly, the portion starting from the words, "But it is mentioned therein.....to the last line ending with the words, "....and illogical interpretation" are permitted to be deleted. Amendment to be carried out forthwith.

(2.) Heard.

(3.) Rule. Rule made returnable forthwith. Heard finally by consent.