- (1.) HEARD learned counsel for the petitioner.
(2.) BY the impugned order dated 03. 01. 2009 the application under Order 6 Rule 17 C. P. C. filed by the defendant-petitioner has been rejected by the learned trial court.
(3.) I have gone through the impugned order as well as the application submitted by the petitioner-defendant before the learned trial court seeking amendment in the written statement.;