SANTOSH KUMAR Vs. ROHTASH MANGLA

JUDGEMENT

(1.) IN this revision petition, order of 20.7.2011 of the lower Court whereby application of the petitioner -plaintiff under Order VI Rule 17 read with Section 151 CPC for amendment of the plaint was dismissed, is under challenge by invoking supervisory powers of this Court under Article 227 of the Constitution of India.

(2.) DURING pendency of the suit for seeking a decree of permanent injunction against the respondents, order of maintenance of status quo ante was made on 15.6.2007. It was, however, reversed by the First Appellate Court on 10.5.2008. When the petitioner -plaintiff challenged the said order of the First Appellate Court in this Court in Civil Revision No.5061 of 2008, defendant -respondent No.5 sold part of the suit property on 12.10.2010. This Court vide its order dated 27.10.2010 had directed the lower Court to dispose of the civil suit expeditiously and preferably within a period of one year.

(3.) THIS application was moved by the petitioner -plaintiff on 2.6.2011 when pursuant to directions of this Court the lower Court was moving with speed for conclusion of the proceedings and the case was fixed for evidence of the defendants.