MANOJ KUMAR GUPTA,J. - (1.) Heard counsel for the revisionist and Sri Manish Tandon for the plaintiff - respondent.
(2.) The delay in filing the revision is condoned. Office is directed to allot a regular number to the instant revision.
(3.) The revision is directed against the order dated 18.2.2017, whereby the Judge Small Causes has rejected the application filed by the revisionist under Order 6, Rule 17 C.P.C. seeking amendment in the written statement.;