AMTESHWAR ANAND Vs. DELVAN HOME MAKER PVT LTD

JUDGEMENT

(1.) IN view of the technical objection raised in the order passed by the State Commission, the appellant's Advocate requested that he may be given an opportunity to amend the Original Petition as well as the petition of appeal by impleading therein the partnership firm as well as the individual partners constituting the firm. The application for amendment may be filed within a period of three weeks from today. Permission to amend the complaint petition and appeal memorandum is hereby granted and the application, when filed, will automatically stand allowed. The appeal will be posted for hearing on 14th October 1992.