SA/96/2020
2022 Latest Caselaw 1997 UK

                Office Notes,
             reports, orders or
SL.           proceedings or
      Date                                      COURT'S OR JUDGES'S ORDERS
No             directions and
             Registrar's order
              with Signatures
                                  SA No. 96 of 2020
                                  With
                                  CLMA No. 10893 of 2020
                                  With
                                  SA No. 95 of 2020
                                  With
                                  SA No. 10895 of 2020
                                  Hon'ble Sharad Kumar Sharma, J.

Mr. D.S. Mehta, Advocate, for the appellant. These are the plaintiffs' Second Appeal, arising out of the concurrent judgments rendered in a Suit for cancellation of sale deed.

The Second Appeals are yet to be addressed on admission.

The learned counsel for the appellant had filed Amendment Applications, in both the connected Second Appeals, seeking to amend certain grounds, as well as the substantial question of law.

Since, so far no notices have been issued to the respondents, it would be apt that the Amendment Applications be allowed and the appellant may be permitted to incorporate the grounds, as well as substantial question of law, on which he wants to argue on admission.

Hence, the Amendment Applications filed respectively in the connected Second Appeals, would stand allowed.

Learned counsel for the appellant would supply the amended memo of Second Appeals within a period of one week from today.

Put up these Second Appeals for hearing on admission stage, after the amendment is carried by the appellant.

(Sharad Kumar Sharma, J.) Dated 05.07.2022 Shiv