Chandoo vs Peeru
2021 Latest Caselaw 848 MP

                                                                        1                                WP-8328-2017
                                            The High Court Of Madhya Pradesh
                                                       WP-8328-2017
                                                        (CHANDOO AND OTHERS Vs PEERU AND OTHERS)

                                    10
                                    Jabalpur, Dated : 18-03-2021
                                          Shri Uttam Maheshwari, learned counsel for the petitioners.
                                          Shri Sanjay Sarvate, learned counsel for the respondent No.1.

Having heard the learned counsel for the parties and on perusal of the record, it is noticed that the present writ petition under Article 227 of the Constitution of India is at the instance of the defendant in the suit challenging

the order of the trial Court dated 01.04.2017, whereby the respondent No.1/plaintiff's application under Order 6 Rule 17 of the CPC for amendment of the plaint was allowed.

Learned counsel for the respondent No.1 has pointed out that meanwhile the evidence has been recorded and final arguments have been heard and the matter is listed for judgment before the trial Court for tomorrow.

In view of the aforesaid, I am of the opinion that at this stage, no case for interference in the impugned order is made out. If the suit is decreed and

the petitioner is required to file an appeal, then he will have liberty to raise all permissible grounds including the grounds for challenging the order dated 01.04.2017, which is the subject matter of this writ petition.

With the aforesaid, the present writ petition is disposed of.

(PRAKASH SHRIVASTAVA) JUDGE

ss

Signature Not Verified SAN

Digitally signed by SATEESH KUMAR SEN Date: 2021.03.19 18:58:39 IST