GOPALDUTT MISHRA Vs. ANAND SINGH

JUDGEMENT

(1.) This case has checkered history.

(2.) The petitioners-plaintiffs filed S.B. Civil Writ Petition No.3062/2014 before this Court challenging the order dtd. 28/1/2014, whereby application filed by the petitioners under Order 6 Rule 17 CPC read with Sec. 151 CPC, was dismissed.

(3.) The Civil Court on account of issues being framed in the suit and evidence of the plaintiffs being recorded and considering the fact of dismissal of stay petition by the High Court, found that the petitioners did not exercise their due diligence in seeking amendment of their pleadings and as such amendment application came to be dismissed.