Pankaj Mithal, J. - (1.) HEARD Sri Murlidhar, Senior Advocate, assisted by Sri D.K. Tripathi, Learned Counsel for the Petitioner and Sri Manoj Mishra along with Sri Shamim Ahmed on behalf of Respondent No. 1.
(2.) THIS revision is directed against the judgment and order dated 30.8.2011 passed in Civil Revision No. 89 of 2009 Annexure -11 to the writ petition with a further prayer that the amendment application filed by Respondent No. 1 be decided after affording opportunity of hearing to the Petitioner. It appears that Respondent No. 1 had instituted Original Suit No. 778 of 2004, M/s Shyam Sangh Investment and Finance Private Ltd. and Ors. v. Abhishek Garg and Ors. for the cancellation of two sale deeds dated 8.1.98 and 7.6.03.
(3.) THE Respondent No. 1 in the said suit filed application seeking amendment in the plaint. Basically the amendment sought was to substitute the date 4.6.98 in place of 8.1.98 of one of the sale deeds sought to be cancelled, appearing in the relief clause of the plaint.;