Chaman Singh vs Mohammad Baksa And Others
2011 Latest Caselaw 1174 ALL

Citation : 2011 Latest Caselaw 1174 ALL
Judgement Date : 18 April, 2011

Allahabad High Court

Chaman Singh vs Mohammad Baksa And Others on 18 April, 2011

Bench: Rajes Kumar




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 4
 

 
Case :- WRIT - C No. - 22025 of 2011
 

 
Petitioner :- Chaman Singh
 
Respondent :- Mohammad Baksa And Others
 
Petitioner Counsel :- Manoj Kumar
 

 
Hon'ble Rajes Kumar,J.

The petitioner is a plaintiff in the suit, filed in the year 1996 for permanent injunction and moved an application for the amendment in the year 2001 for adding certain facts in respect of the property in dispute. The said application has been rejected by the trial court and the revision filed against the said order has also been dismissed.

Learned counsel for the petitioner submitted that by the amendment, the nature of the suit will not be changed and to adjudicate the real controversy the amendment is necessary.

Issue notice to respondent nos. 1 & 2 returnable at an early date.

List in the week commencing 16.5.2011.

Order Date :- 18.4.2011

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