BHAJAN SINGH Vs. SATI BRAHAMANA

JUDGEMENT

(1.) This is an application under Sec. 151 of the Code of Civil Procedure for condonation of 22 days delay in refiling the revision petition.

(2.) For the reasons mentioned in the application, the same is allowed and the delay of 22 days in refiling the revision petition is condoned, C.R. No.2103 of 2003

(3.) The trial Court vide order dated 28.11.2002 has declined application filed by defendant No. 1 -petitioner for amendment of written statement under Order 6 Rule 17 of the Code of Civil Procedure (for short "the Code"). The legality of the said order is under scrutiny in this revision petition filed by defendant No. l.