ANJANA KANWAR Vs. JODHPUR DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) The petitioners (defendants), by way of this writ petition, seeks quashing of the impugned order dtd. 3/4/2025 (Annex.4), whereby the learned Trial Court has rejected the application under Order 6 Rule 17 of CPC filed by the plaintiff/petitioner for amendment in the memo of plaint.

(2.) For ease of reference, translation of relevant portion of the impugned order dtd. 3/4/2025 (as provided) is as under:

(3.) Having heard learned counsel for the petitioner, I do not deem it necessary to issue notice to the respondents, as no prejudice would be caused to him by the nature of order which I proposed to pass.