Madhya Pradesh High Court
Jairam Kushwah vs Amar Khan on 25 August, 2015
1
W.P.No.2828/2014 (Jairam v. Aamir Khan & Ano.)
25/08/2015
Shri Abhishek Bhadoria, Advocate for the petitioner.
Shri Sarvesh Sharma, Advocate for the respondent
No.1/plaintiff.
Shri A.S. Rathore, Panel Lawyer for the respondent No.2/State.
During the course of arguments, learned counsel for the parties reached to a consensus. It is submitted that amendment application, Annexure P-7, dated 06.03.2014 may be allowed because it is based on certain documents which were taken on record by the court below after commencement of the trial.
Shri Sarvesh Sharma submits that amendment application may be allowed but he be given liberty to file consequential amendment.
Accordingly, the order dated 24.04.2014, Annexure P-1, is set-aside and amendment application, Annexure P-7, is allowed. The plaintiff will be at liberty to file appropriate amendment application. The court below shall try to decide the matter expeditiously.
Petition is disposed of in view of aforesaid consent of the parties.
(SUJOY PAUL)
(ra) Judge