CHAUDHARY CHEMICALS INDUSTRIES Vs. NATIONAL FERTILIZER LIMITED

JUDGEMENT

(1.) Instant revision petition has been filed impugning the order dated 29.7.2013 passed by learned Civil Judge (Junior Division), Anandpur Sahib, whereby the application under Order 6 Rule 17 read with Section 151 of the Code of Civil Procedure, has been dismissed. Brief facts of the case are that civil suit No. 182 of 3.6.1986 and suit No. 183 of 3.6.1986 have been consolidated. The said suits were filed by respondent - National Fertilizers Ltd. against the petitioner for recovery. On notice petitioner/defendant appeared and filed written statement and raised counter-claim. Thereafter application for amendment of the counter-claim has been moved. Learned trial court dismissed the application for amendment of counter-claim vide impugned order.

(2.) Hence, this revision petition.

(3.) I have heard learned counsel for the petitioner and perused the record.