Chandra Prakash vs Rakesh Chandra And 14 Others
2015 Latest Caselaw 588 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 2
 

 
Case :- MATTERS UNDER ARTICLE 227 No. - 1931 of 2015
 

 
Petitioner :- Chandra Prakash
 
Respondent :- Rakesh Chandra And 14 Others
 
Counsel for Petitioner :- P.S. Pundir,B.K. Tripathi,V.K. Dwivedi
 
Hon'ble Ashwani Kumar Mishra,J. 

(C.M.Amendment Application No. NIL of 2015)

Amendment application is allowed.

Let necessary amendment be carried out during course of the day.

Order Date :- 20.5.2015

Ashish Pd.

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Case :- MATTERS UNDER ARTICLE 227 No. - 1931 of 2015

Petitioner :- Chandra Prakash

Respondent :- Rakesh Chandra And 14 Others

Counsel for Petitioner :- P.S. Pundir,B.K. Tripathi,V.K. Dwivedi

Hon'ble Ashwani Kumar Mishra,J.

In the suit  filed in the year 1982, an amendment has been allowed in the plaint vide revisional order dated 25.2.2015.

The submission is that the nature of suit itself is changed and it would amount to substitution of a fresh cause, which is impermissible. Matter requires consideration.

Issue notice to opposite parties. Steps be taken within a week by ordinary post and also by registered post.

Till the next date of listing, revisional court order dated 25th  February, 2015 shall be kept in abeyance.

Order Date :- 20.5.2015

Ashish Pd.