RAVINDA RANGRAO MISTRI Vs. SHEETAL SUBHASH JAIN

JUDGEMENT

(1.) HEARD. None appears for respondent No.2 in spite of service.

(2.) RULE returnable forthwith. By consent of learned counsel for the parties, petition is taken up for final hearing at admission stage.

(3.) ADMITTEDLY, plaintiff got himself examined and during cross-examination of plaintiff he filed application (Exh.33) under Order VI Rule 17 of the Code of Civil Procedure, 1908 (for short "the C.P.C.") for correcting the date from 26/03/2002 to 26/04/2002. The said application was objected to by defendant. The application was rejected by trial Court. Hence this petition.