Himachal Pradesh High Court
Sh. Chain Singh vs Sh. Rameshwar Dutt on 26 April, 2017
Author: Sanjay Karol
Bench: Sanjay Karol
IN THE HIGH COURT OF HIMACHAL PRADESH SHIMLA CMPMO No. 281 of 2016 Date of Decision: 26.04.2017 .
Sh. Chain Singh ..Petitioner.
Versus Sh. Rameshwar Dutt ..Respondent. Coram:
The Hon'ble Mr. Justice Sanjay Karol, Acting Chief Justice.
Whether approved for reporting?1No.
For the Petitioner: Mr. Ashok Sood, Advocate, for the petitioner.
For the respondent:- Mr. Suneet Goel, Advocate, for the respondent.
Sanjay Karol, Acting Chief Justice (oral) With the consent of the parties, following order is passed:-
a) Considering the fact that amendment of the written statement is only formal in nature, though necessary for adjudication of the controversy in issue, more specially qua issues No.1 and 6, so framed by the trial Court, same is allowed, even though the application for amendment came to be filed before the lower Appellate Court;1
Whether reporters of the local papers may be allowed to see the judgment?
::: Downloaded on - 27/04/2017 23:59:42 :::HCHP 2b) Defendant is permitted to place on record amended written statement. Since the amended written statement is already on record, it shall be open for the plaintiff, if so required or desired to .
file replication thereto;
c) No evidence, documentary or ocular, shall be led by the parties;
d) Hearing of the appeal is expedited. Parties undertake to fully cooperate; and
e) Parties undertake to appear before the lower Appellate Court on 05.05.2017.
With the aforesaid directions, present petition stands disposed of, so also pending application(s), if any.
(Sanjay Karol), April 26, 2017 Acting Chief Justice. (Purohit) ::: Downloaded on - 27/04/2017 23:59:42 :::HCHP