BHUPENDRA SINGH Vs. PRAKASH CHAND

JUDGEMENT

(1.) With the consent of learned counsel for the parties, heard finally.

(2.) This petition is directed against the order dated 22.01.2018, whereby the application of plaintiff preferred under Order 6 Rule 17 of the C.P.C. was dismissed by the trial Court.

(3.) Assailing this order, Shri Sanjay Sarwate, learned counsel for the petitioner submits that the trial is at the initial stage, even the issues are yet to be framed, in that event while filing the amendment application, the plaintiff is not required to show due diligence. He has placed reliance on 2015(III) MPWN 44 Shantilal and another Vs. Ramesh Chandra and another.