L. N. MITTAL - (1.) CM No.14775-CII of 2012 Allowed as prayed for. CR No.3446 of 2012
(2.) DEFENDANT No.2 - Dr. Rajinder Partap Sambhi has filed this revision petition under Article 227 of the Constitution of India assailing order dated 10.12.2011 Annexure P-1 passed by learned Civil Judge (Junior Division), Ludhiana, thereby dismissing application Annexure P- 2 moved by the petitioner for permission to file written statement to amended plaint. Counsel for defendant No.2-petitioner earlier made statement on 29.10.2011 in the trial Court that no fresh written statement to amended plaint was to be filed. However, thereafter application dated 29.11.2011 Annexure P-2 was moved stating that Mr. Sukhpat Rai Wadhera, Advocate representing defendant No.2 was out of station on 29.10.2011 and his junior erroneously made statement that no fresh written statement was to be filed to the amendment plaint although fresh written statement to amended plaint had already been sent by defendant No.2 on 28.10.2011.
(3.) AFORESAID application Annexure P-2 has been dismissed by the trial Court vide order Annexure P-1, which is under challenge in this revision petition.;