PANKAJ BHANDARI,J. - (1.) The petitioner has preferred this Writ Petition aggrieved by order dated 28.03.2015 vide which application filed by the defendant-petitioner under Order 6, Rule 17 CPC read with 151 CPC was rejected.
(2.) It is contended by counsel for the petitioner that the petitioner wanted to amend his written statement as well as the relief clause so as to insert counter claim, which he was entitled by law to do and the amendment could have been made at any stage.
(3.) It is contended by counsel for the petitioner that the Hon'ble Apex Court in Vijay Prakash Jarath v. Tej Prakash Jarath, 2016 (2) Civil Court Cases 293 (SC) , has permitted taking of counter claim on record under Order 8, Rule 6A CPC after two and a half years of framing of issues.;