BHAWESH COMMOTRADE PVT. LTD. Vs. RABINDRA NATH PAUL

JUDGEMENT

(1.) The instant CMP has been filed for setting aside the order dtd. 10/2/2020 (Annexure-05) passed by learned Civil Judge (Sr. Division) No.II at Dhanbad, in Misc. Civil Application No.49 of 2020 in Original Suit No.210 of 2015 whereby and whereunder, the petition for amendment of written statement filed by the petitioner/defendant has been rejected.

(2.) The Original Suit No.210 of 2015 has been filed by Opp. Party(s) [Rabindra Nath Paul and Ors.] against the present petitioner for a decree for declaration that the sale-deed executed by present Opp. Party in favour of the petitioner - M/s Bhawesh Commotrade Pvt. Ltd. was null and void and also for its cancellation.

(3.) It is submitted that in the instant Suit, the petitioner filed the amendment petition to incorporate the following paras in the written statement after Para 20 as Para- 20(a), 20(b), 20(c) and 20(d) respectively which are as under :-