SUNIL KUMAR SEN Vs. UNION OF INDIA

JUDGEMENT

(1.) The instant application has been assigned to this court.

(2.) The plaintiff is the applicant in the instant case and filed the instant application praying for amendment of the plaint in the manner indicated in red ink in a copy thereof, annexed to the application.

(3.) Despite best efforts, it is stated by Mr. Nirmal Mitra, learned senior counsel appearing with Mr. R.P. Banerjee for the respondent/defendant, the affidavit-in-opposition could not be filed despite sufficient opportunity and time having been afforded by court in that behalf. Mr. Mitra, however, made oral submissions opposing the said application for amendment of the plaint.