REGENT COMPUTRONICS PVT. LTD.

KAILASH KUMAR Appellant

V/S

GANESH KUMAR Respondents

Referred Judgements :-

GURBAKHSH SINGH AND ORS. VS. BUTA SINGH AND ANR. [REFERRED TO]
KALE VS. DEPUTY DIRECTOR OF CONSOLIDATION [REFERRED TO]
PRATIBHA SINGH VS. SHANTI DEVI PRASAD [REFERRED TO]
BALDEV SINGH VS. MANOHAR SINGH [REFERRED TO]
KUMARI VARMA VS. STATE OF KERALA [REFERRED TO]
AJENDRAPRASADJI N PANDE VS. SWAMI KESHAVPRAKESHDASJI N [REFERRED TO]
RAJKUMAR GURAWARA VS. S K SARWAGI AND CO PVT LTD [REFERRED TO]
MEGHMALA VS. G NARASIMHA REDDY [REFERRED TO]
J SAMUEL VS. GATTU MAHESH [REFERRED TO]
SANDHADEBITHAPA VS. ANJALIDEBI THAPA [REFERRED TO]
EASTERN BUSINESS PVT LTD VS. MANIKA DHAR [REFERRED TO]
SUKHENDU BIKASH LASHKAR VS. NARAYAN CHANDRA BHOWMIK [REFERRED TO]
DURGESWAR BORDOLOI VS. TRISHNAGAON KHOWA [REFERRED TO]
MAHILA RAMKALI DEVI VS. NANDRAM [REFERRED TO]
L.C. HANUMANTHAPPA VS. H.B. SHIVAKUMAR [REFERRED TO]
MUHAEDDIN (MD.) VS. PRAKASH TEWARI [REFERRED TO]
REZIA BEGUM VS. NAZIM BANO AHMED [REFERRED TO]

JUDGEMENT

(1.) Heard Mr. R. Ali, the learned advocate for the petitioners and Mr. S. Sarma, the learned advocate for the respondents.

(2.) By this application under Article 227 of the Constitution of India, the petitioners have assailed the order dated 30.01.2018 passed by the learned Munsiff, Kamrup (Rural), Amingaon in Misc. (J) Case No. 14/2017 arising out of T.S. No. 390/2014, thereby rejecting the prayer for amendment of the plaint.

(3.) The petitioners are the plaintiffs in TS No. 390/14, which was filed for seeking declaration, recovery of possession and for permanent injunction. The respondents herein were defendants No. 1 to 5 in the suit, who had contested the suit by filing their joint written statement. The proforma defendants No. 6 to 17 did not contest the suit. The plaint was amended previously. Again at the stage of examination of plaintiff's witnesses, Misc. (J) Case No. 14/2017 was registered in respect of petition filed under Order VI Rule 17 read with section 151 CPC.

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KAILASH KUMAR Vs. GANESH KUMAR

Referred Judgements :-

JUDGEMENT

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