ROHIT SURFACTANTS PRIVATE LIMITED Vs. KANODIA SALT COMPANY LIMITED

JUDGEMENT

(1.) Heard Sri Tarun Agrawal, learned counsel for the revisionist. No one has put in appearance on behalf of the respondents.

(2.) Office report dtd. 25/2/2020 indicates that an affidavit of service was filed by the revisionist which is dtd. 28/9/2012 pursuant to the dasti notices having been handed over to the counsel for revisionist fixing 15/10/2012. In view of the said fact, the notices on the respondents is deemed sufficient.

(3.) The present revision has been filed under Sec. 115 of the Code of Civil Procedure (in short 'CPC') against the judgment and order dtd. 24/8/2012 passed by Additional District Judge, Court No.16, Kanpur Nagar on an application No.324-Kha in Original Suit No.24 of 2010 dismissing the said application filed by the plaintiff-revisionist under Order VI Rule 17 CPC for amendment.