TRILOK BUILDERS THROUGH Vs. PRAVEEN KAPURCHAND SURANA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith and heard finally by the consent of the parties.

(2.) The Petitioner/ original Plaintiff is aggrieved by the impugned order dated 03.02016 by which, the application Exhibit36 filed by the Petitioner seeking amendment to the plaint under Order 6 Rule 17 of the Code of Civil Procedure, has been rejected.

(3.) While issuing notice in this matter on 28.02016, this Court has granted adinterim relief in terms of prayer clause ' C' to the Petitioner.