PUNJAB & SIND BANK Vs. PRITIBHA GUPTA

JUDGEMENT

(1.) This revision petition has been directed against the order of the District Judge dated 18.5.1989 by which the application for amendment in the plaint has been declined. Similar application for amendment of the plaint was filed before the trial Court which was dismissed. The District Judge instead of deciding the application by a separate order, would have been better advised to deal with the application for amendment while hearing the main appeal. In fact there was no need to file the application afresh and the order of the trial Court declining the amendment in the plaint could be challenged before the Appellate Court while addressing the arguments in the main appeal. At this stage the counsel for the petitioner seeks to withdraw the application for amendment which has been filed before the Appellate Court and submits that he would press the amendment matter during the course of hearing of the appeal. In view thereof, I permit the petitioner bank to withdraw the application for amendment and further permit the petitioner-bank to press the amendment matter at the amendment time of hearing of the main appeal. The revision petition is, accordingly, disposed of. No costs. Order accordingly.