Deep Chhawara vs Lalit Khanna
2019 Latest Caselaw 1717 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 19
 

 
Case :- MATTERS UNDER ARTICLE 227 No. - 2053 of 2019
 

 
Petitioner :- Deep Chhawara
 
Respondent :- Lalit Khanna
 
Counsel for Petitioner :- Arun Kumar Singh
 

 
Hon'ble Manoj Kumar Gupta,J.

It is urged that the petitioner sought amendment in the written statement to correct the typographical error regarding date on which money order was sent but the same has been declined on the ground that amendment could have been sought before start of trial. The submission is that the typographical error came to the notice of the counsel while preparing the case and immediately thereafter the amendment was sought.

The matter requires consideration.

Issue notice to the plaintiff-respondent fixing a date in the week commencing 13 May 2019.

Steps to serve the respondent by registered post be taken within a week.

Having regard to the fact that matter is already posted for hearing and in case the prceedings are not stayed, the matter would be rendered infructuous, it is hereby provided that the further proceedings in SCC Suit No.70 of 2012 pending before the Judge Small Causes Court, Meerut shall remain stayed till the next date of listing.

(Manoj Kumar Gupta, J.)

Order Date :- 26.3.2019

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