REGENT COMPUTRONICS PVT. LTD.

BHAWAR SINGH Appellant

V/S

Bharatbai Respondents

Referred Judgements :-

NORTH EASTERN RAILWAY ADMINISTRATION,GORAKHPUR VS. BHAGWAN DAS [REFERRED TO]
SAMPATH KUMAR VS. AYYAKANNU [REFERRED TO]
USHA DEVI VS. RIJWAN AHAMD [REFERRED TO]
VIDYABAI VS. PADMALATHA [REFERRED TO]
JAI SINGH VS. MUNICIPAL CORPORATION OF DELHI [REFERRED TO]
SAJJAN KUMAR VS. RAM KISHAN [REFERRED TO]
MANOJ JAIN VS. SUMAN GOYAL [REFERRED TO]

JUDGEMENT

(1.) Heard finally with consent.

(2.) This writ petition under Article 227 of the Constitution of India has been filed by the defendant in the suit challenging the order of the trial court dated 24/4/2015 whereby the respondents application for amendment of the plaint under Order 6 Rule 17 of the CPC has been allowed with costs.

(3.) Learned counsel for petitioner submits that the trial court has committed an error in allowing the application without appreciating that the amendment was sought after the commencement of the trial.

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BHAWAR SINGH Vs. BHARATBAI

Referred Judgements :-

JUDGEMENT

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