- (1.) This is an application at the behest of the plaintiff seeking amendments in the plaint.
(2.) Learned Advocate appearing for the plaintiff submits that, the amendments sought for are formal in nature. It does not change the nature and character of the suit. The amendments sought to be incorporated are to seek dispensation of the requirement of under Section 12A of the Commercial Courts Act, 2015.
(3.) Learned Advocate appearing for the defendant nos.1 and 2 opposes the prayer for amendments. He submits that, the suit is bad in view of Section 80 of the Code of Civil Procedure, 1908. Moreover, the requirement under Section 12A of the Act of 2015 cannot be dispensed with.;