A.N. Ray, J. - (1.) This application raises an interesting point of the consequence and effect of non -incorporation of an amendment ordered to be made in the 'pleadings, i.e., which has not been actually written into the pleading itself.
(2.) The suit in question was originally filed in Alipore and was transferred to this Court sometime in November 1990, some nine years after the suit was filed on March 3, 1981.
(3.) There are five Defendants in the suit and the 4th Defendant was the seller of the goods carried by sea and also the consignor thereof.;