HEMANT KUMAR NEMA Vs. DECD. SHRI HARIVALLABH AGR

JUDGEMENT

(1.) Parties through their counsel.

(2.) The present review petition has been filed against the order dated 02/01/2018 passed in WP No.5632/2017 and WP No.5633/2017.

(3.) The writ petitions were filed against the order for rejecting the application for amendment preferred under Order 6, Rule 17 of the C.P.C. In the amendment application a prayer was made for quashment of proceedings initiated in the matter under the provisions of the Recovery of Debts Due to Banks and Financial Institutions Act, 1993 and this Court in light of section 18 of the Recovery of Debts Due To Banks And Financial Institutions Act, 1993 has arrived at conclusion that the trial Court was justified in the rejecting the application for amendment application. Now, the review petition has been filed against the order dated 02/01/2018. There is no error apparent on the face of the record for warranting the review.