- (1.) Supplementary affidavit filed today be taken on record.
(2.) This revision has been preferred against the order dated 06.09.2012, by which the learned Additional Civil Judge, Senior Division, Court No.24, Lucknow has allowed the application for amendment, paper no.47-A in Regular Suit No.485 of 2008, vide order dated 06.09.2012.
(3.) I have heard learned counsel for the revisionist and gone through the records.;