Madhya Pradesh High Court
B.L.Gupta vs M.P.State Electricity Board on 23 February, 2017
WP-11135-2006
(B.L.GUPTA Vs M.P.STATE ELECTRICITY BOARD)
23-02-2017
Shri Rajesh Soni, learned counsel for the petitioner.
Shri Anoop Nair, learned counsel for the respondents.
I.A.No.3592/2015 an application for amendment is taken up. This petition was filed in the year 2006. Return was filed in the year 2008. Petitioner filed this amendment application in April, 2015. There is no explanation of delay in filing the present amendment application. Petitioner has not shown "due diligence" for belatedly filing the amendment application.
Accordingly, the application for amendment is disallowed. Shri Soni prays for last chance to argue this matter. The petition is formally admitted for final hearing. List this matter for final hearing in due course.
(SUJOY PAUL) JUDGE AM