RAMESHWAR DASS Vs. STATE OF HARYANA

JUDGEMENT

(1.) CM-1411-CII-2016 Allowed, as prayed for. CR-430-2016

(2.) The instant revision petition under Article 227 of the Constitution of India has been filed impugning the order dated 07.12.2015 passed by learned Civil Judge (Junior Division), Hansi dismissing the application filed by the plaintiff-petitioner under Order 6, Rule 17 read with Order 23, Rule 1 of the Civil Procedure Code (for short, 'the Code') for amendment in the plaint.

(3.) The submissions made by Mr. Mani Ram Verma, learned counsel representing the petitioner, Mr. Pawan Kumar Jhanda, learned Assistant Advocate General, Haryana and Mr. G.C. Shahpuri, learned counsel representing respondent No.6 have been heard.