Punjab-Haryana High Court
Murti Devi vs Sunita Devi on 21 March, 2013
Author: A.N. Jindal
Bench: A.N. Jindal
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
Civil Revision No. 1920 of 2013
Date of decision: 21.03.2013
Murti Devi
......Petitioner
Versus
Sunita Devi
.......Respondent
CORAM : HON'BLE MR. JUSTICE A.N. JINDAL
Present: Mr. Ashwani Gaur, Advocate,
for the petitioner.
*****
A.N. Jindal, J.
The order dated 04.02.2013 (Annexure P-5) passed by the trial Court, allowing the application filed by the defendant-respondent for amendment of the written statement, is under challenge.
Having examined the impugned order, no illegality, much less irregularity, has been detected therein, warranting interference by this Court.
No merits.
Dismissed.
(A.N.Jindal) 21.03.2013 Judge ajp