RAMANDEEP SINGH Vs. AVTAR SINGH

JUDGEMENT

(1.) Despite receipt of notice, the respondent has not entered appearance.

(2.) On 13/3/2024, the following order was passed:-

(3.) The learned counsel representing the petitioner while referring to the judgments passed by this Court in Parvinder Singh @ Pinda and others Vs. Didar Singh, 2018 (3) PLR 699 and Pritpal Singh and others Vs. Harmesh Kumar, 2014 (2) PLR 613, contends that application for permission to amend the plaint could not be dismissed under Order II Rule 2 of the Code of Civil Procedure, 1908 (hereinafter referred to as the "CPC") because it would not be applicable at this stage. He submits that objection with regard to Order II Rule 2 of the CPC would come into operation in the subsequent suit.