Viney Mittal,J. - (1.) THE petitioner-Corporation has chosen to challenge the order dated February 14,1997 passed by the learned trial Judge whereby an application filed under Order 6 Rule 17 of the Code of Civil Procedure filed by the plaintiff has been allowed and the plaint has been ordered to be amended subject to payment of Rs.5000/- as costs.
(2.) IN view of the law laid down by the Apex Court in the case of Prem Bakshi and others V. Dharam Dev and others JT 2002(1) S.C.34, no case for interference is made out. Nothing has been shown that the amendment sought by the plaintiff will cause any prejudice or loss to the defendants. Once the plaint has been permitted to be amended, then the defendants would of course be at liberty to take all such objections in the amended written statement as are available to them in accordance with law. Dismissed.;