PRAMOD DINESHCHANDRANDIXIT Vs. ISMAIL IBRAHIM SHEKH

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) Rule. Taken up for hearing forthwith by consent of counsel.

(3.) The challenge in the present petition is to an order passed by the 4th Joint Civil Judge, Senior Division, Nagpur on an application for amendment of plaint under Order 6, Rule 17 of the Code of Civil Procedure.