Ritu Raj Awasthi, J. - (1.) Mr. R.K. Srivastava, Advocate has put in appearance on behalf of opposite party no.1.
(2.) Heard learned counsel for the petitioner as well as learned counsel for opposite party no.1 and perused the records.
(3.) The instant writ petition has been filed challenging the order dated 17.11.2015, whereby the application 83-Ka-1 filed under Order 6, Rule 17 C.P.C. seeking amendment in written statement which was filed before the Trial Court by petitioner in Rent Appeal has been rejected.;