NIRMAL SINGH Vs. GURDWARA SANGATPURA THROUGH ITS PARBHANDAK AND WELFARE SOCIETY OF GURDWARA THOUGH ITS PRESIDENT S. KASHMIR SINGH

JUDGEMENT

(1.) THIS revision petition has been filed against the order dated 17.01.2011 (Annexure P -5) vide which the application filed by the tenant to amend the written statement has been declined on the ground that it is to delay the proceedings.

(2.) COUNSEL for the Petitioner has submitted that in the absence of pleadings, he would not be able to lead evidence and precisely on that ground he sought the amendment.

(3.) THIS concession made by learned Counsel for the Respondent satisfies the counsel for the Petitioner.