PANKAJ BHANDARI, J. - (1.) Application (21078/2019) under Order 6 Rule 17 read with Section 107 (2) CPC has been moved on behalf of Respondent No.6 for correction of her address in the cause title of Appeal and in the plaint. Counsel for the appellant has no objection to the allowing of the application. Application for amendment in the cause title to the extent of Appeal is allowed. Amended cause title with regard to First Appeal is taken on record.
(2.) Heard on application (09/2018) under Order 6 Rule 17 CPC.
(3.) It is contended by counsel for the applicant-appellant that the suit filed by the plaintiff-appellant was rejected by the Court while allowing the application under Order 7 Rule 11 of CPC on 01.06.2018.;