RAMESH CHANDRA Vs. SUNITA ARORA

JUDGEMENT

(1.) In wake of instant surge in COVID-19 cases and spread of its highly infectious Omicron variant, abundant caution is being maintained, while hearing the matters in Court, for the safety of all concerned.

(2.) The petitioner has preferred this writ petition claiming the following relief:

(3.) Learned counsel for the petitioner submits that the suit was pertaining to a common area but inadvertently, the prayer of the temporary injunction for using the same area for putting his stairs was left out in the suit and since the evidence has not started, therefore, in the interest of justice, the petitioner may be permitted to include the amended prayer, so that comprehensive adjudication can be done.