FERMANTA-PHARMA BIOTECH LTD. Vs. DHANIRAM

JUDGEMENT

(1.) This revision petition is directed against the orders of learned Senior Sub Judge, Mandi, dated 19.06.2001 whereby application for amendment of the plaint was rejected by the learned trial Court.

(2.) In this petition notice was directed to be issued to the respondents but the respondents are neither present nor represented inspite of service.

(3.) I have heard Mr. Sanjeev Kuthiala, learned counsel for the petitioner and gone through the records.