Ram Chand Gupta, J. - (1.) C.M.No.16660 -CII of 2011
(2.) APPLICATION is allowed subject to all just exceptions. Civil Revision No.4205 of 2011 The present revision petition has been filed under Article 227 of the Constitution of India read with Section 151 of the Code of Civil Procedure (hereinafter to be referred as the 'Code') for quashing of impugned order dated 10.6.2011, Annexure P7, passed by learned Civil Judge, Junior Division, Mukerian, vide which application filed by the Petitioner under Order VI Rule 17 of the Code for amendment of the plaint has been dismissed.
(3.) I have heard learned Counsel for the Petitioner and have gone through the whole record carefully including the impugned order passed by learned trial Court.;