SECRETARY TO THE GOVT OF NAGALAND Vs. LHOUSAKHOTUO

JUDGEMENT

(1.) The present Revision Petition under Article 227 of the Constitution of India has been filed by the petitioner assailing the Order dtd. 26/9/2023 passed by the Civil Judge Senior Division, Kohima, Nagaland, in CMC No. 2/2020 arising out of Civil Suit No. 2/2017.

(2.) The petitioner has invoked the supervisory power of this Court under Article 227 of the Constitution by questioning the propriety of the impugned order dtd. 26/9/2023 passed by the learned Civil Judge Senior Division, Kohima whereby the learned trial court allowed the amendment in the plaint at a belated stage after the commencement of the trial.

(3.) I have heard learned Senior Counsel for the petitioner, Mr. C. T. Jamir, assisted Mr. Imkong Jamir and also Mr. R. Iralu, learned Senior Counsel assisted by Mr. L. Iralu. The Deputy Commissioner, Kohima is represented by Mr. K. Angami, Senior Govt Advocate.