Ervinder Kaur Chadha(Ritu) And Ganeev ... vs Kamaljit Kaur Chadha And 2 Ors. Ors on 25 April, 2022

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Bombay High Court

Ervinder Kaur Chadha(Ritu) And Ganeev ... vs Kamaljit Kaur Chadha And 2 Ors. Ors on 25 April, 2022

Bench: B. P. Colabawalla

                                                                        2-IA-468-2021.doc

GANESH
SUBHASH                          IN THE HIGH COURT OF JUDICATURE AT BOMBAY
LOKHANDE
                                        ORDINARY ORIGINAL CIVIL JURISDICTION
Digitally signed by
GANESH SUBHASH
LOKHANDE
Date: 2022.04.26
14:26:01 +0530
                                          INTERIM APPLICATION NO. 468 OF 2021
                                                             IN
                                                   SUIT NO. 950 OF 2015


                      Ervinder Kaur Chadha (Ritu) & Anr.                  .. Applicants/
                                                                          Original Plaintiffs
                      IN THE MATTER BETWEEN:
                      Ervinder Kaur Chadha (Ritu) & Anr.                  .. Plaintiffs


                                Vs.
                      Kamaljit Kaur Chadha & Ors.                         .. Defendants


                      Kunal Damle for the Applicant.
                      Nikita K. Dharamshi i/b. C. K. Legal for Defendant Nos. 1 to 3.


                                                         CORAM:- B. P. COLABAWALLA,J.

DATE :- 25th APRIL, 2022.

P. C.:

1. Leave to amend the schedule. Amendment to be carried out forthwith.

2. The above Interim Application is filed seeking an amendment, as there was a typographical mistake in certain paragraphs as well as prayer Clause (b) of the Plaint. The typographical mistake is in Ganesh Lokhande page 1 of 2 2-IA-468-2021.doc relation to the death of Surinder Singh Chadha, who actually expired on "31st May, 2009" and which is wrongly mentioned in the plaint as "30th May, 2009".

3. Considering that this is a formal amendment, the Interim Application is allowed in terms of prayer Clause (a), which reads thus:

"(a) That this Hon'ble Court be pleased to allow the present application and permit the Plaintiff to amend the present suit as per "Schedule" annexed;"

4. The amendment shall be carried out within a period of two weeks from today and the amended plaint shall be served on the advocates for the Defendants for their records within a period of one week thereafter. Re-verification is dispensed with.

5. The Interim Application is disposed of in the aforesaid terms. There shall be no order as to costs.

6. This order will be digitally signed by the Personal Assistant of this Court. All concerned will act on production by fax or email of a digitally signed copy of this order.




                                            ( B. P. COLABAWALLA, J. )

Ganesh Lokhande                                                     page 2 of 2

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