SHAILESH KUMAR SINGH Vs. SUDHANSHU BHATIA

JUDGEMENT

(1.) Heard Sri Mohit Kumar Shukla for the defendant-revisionist, Sri Rahul Pandey for the plaintiff-respondent and perused the record.

(2.) Considering the short legal controversy involved in the revision, learned counsel for the plaintiff-respondent, who has filed caveat application, does not pray for time to file counter affidavit and has agreed for final disposal of the revision at the fresh stage itself so as to avoid further delay in the proceeding.

(3.) The instant revision has been filed against an order dated 3rd March, 2016, passed by Additional District Judge/S.C.C. Court, Court No. 12, Ghaziabad in SCC suit no.21 of 2010, by which amendment application 37 Ga filed by the defendant-revisionist seeking addition of certain classificatory pleas in the written statement, has been rejected by the Court below.