ANAND UTTURE Vs. GIRISH MORESHWAR REGE

JUDGEMENT

(1.) Rule. Rule made returnable forthwith and heard finally at the admission stage.

(2.) This petition under Article 226 of the Constitution of India assails the legality, propriety and correctness of an order dated 27th September 2018 passed by the learned Judge, City Civil Court, Bombay in Chamber Summons No. 1713 of 2018 in S.C. Suit No. 2617 of 2016, whereby the Chamber Summons taken out by the respondent no.1-plaintiff to amend the prayer clause (c) of Notice of Motion No. 4473 of 2013 to substitute the date "2nd November 2019" in place of "4th September 2016" came to be allowed subject to payment of costs to the defendants.

(3.) Shorn of unnecessary details the background facts leading to this petition cane be stated as under :-