PRATYUSH KUMAR RAY Vs. VSKHAITAN CONSULTANTS LTD.

JUDGEMENT

(1.) The instant civil revision is specially assigned before this Bench for disposal.

(2.) An order of rejection of amendment of written statement applied by the defendants having been rejected by the trial court vide order dtd. 6/11/2017, therefore the instant revision under article 227 of the Constitution of India has been filed.

(3.) Suffice it to say that in a suit for eviction the defendants wanted to amend the written statement after commencement of trial with a prayer to incorporate the following facts:-