- (1.) Leave granted.
(2.) The impugned judgment of the High Court dated 20.10.2016 has dismissed the Civil Revision against an order of the Trial Court by which an amendment to the written statement was allowed.
(3.) Learned senior counsel for the appellant before us has argued that despite the fact that the High Court has categorically held that the terms of the proviso to Order 6 Rule 17 of the Code of Civil Procedure, 1908 have not been met, yet the revision petition has been dismissed.;