- (1.) The challenge in this revision petition, preferred by M/s Pritam Rice & General Mills and another petitioners-defendants No.1 & 2 (for brevity "the defendants"), is to the impugned order dated 11.11.2013 (Annexure P6), by virtue of which, the trial Court has dismissed their application (Annexure P3) under Order 6 Rule 17 read with section 151 CPC for amendment of written statement, so as to enable them to set up the plea of counter-claim.
(2.) After hearing the learned counsel for the petitioners, going through the record with his valuable assistance and after deep consideration over the entire matter, to my mind, there is no merit in the instant petition in this context.
(3.) As is evident from the record that initially, M/s Guru Nanak Traders Commission Agents respondent No.1-plaintiff-firm (for short "the plaintiff-firm"), has instituted the civil suit (Annexure P1) against the defendants for a decree of recovery of Rs.15,59,700/-. The defendants contested its claim, filed the written statement dated 7.6.2010 (Annexure P2), stoutly denied all the allegations contained in the plaint and prayed for dismissal of the suit.;