- (1.) Heard learned counsel for the petitioners.
(2.) This writ petition has been filed by the petitionersdefendants against the order dated 29.06.2011 passed by learned Additional District Judge, No.2, Sriganganagar in Civil Suit No.69/2006 (132/2006) whereby the application filed by the defendants-petitioners under Order 6 Rule 17 CPC seeking amendment in the written statement, by inserting Para 11/A has been rejected.
(3.) The evidence of the two witnesses, namely, Chandresh Jain and Ramgopal Pandusaria were already allowed while disposing of writ petition filed by the petitioners being SBCWP No.1442/2010 against the plaintiff firm- M/s Mahaveer Prasad Hanuman Das on 22.02.2010. The said evidence has been recorded by the learned trial court and now the defendants have moved an application seeking amendment in the written statement by adding para 11/A possibly to provide support in the pleadings to the statements recorded of these witnesses, referred above.;