[Vyas ji tehkhana] Allahabad HC grants time to Masjid Committee to amend pleadings to challenge order appointing DM as a receiver
On the joint request of the parties, the matter will next be taken up on 06-02-2024
On the joint request of the parties, the matter will next be taken up on 06-02-2024
“The attempt should be to assimilate the required details and reach the correct conclusion at the earliest, rather than mulling over mundane objections.”
Supreme Court: On the question as to whether Order II Rule 2 CPC can be made applicable to an application for amendment
by Dormaan Jamshid Dalal*
Kerala High Court: V.G.Arun, J., held that no amendment can be allowed in written statement where it seeks to change former admissions.
Bombay High Court: Milind N. Jadhav, J., addressed a matter with regard to the amendment of pleadings. Petitioners have submitted that they
Sikkim High Court: Meenakshi Madan Rai, J., while allowing the application made for the amendment of pleadings, held “The proposed amendment, in
Delhi High Court: Pratibha M. Singh, J., dismissed a petition filed against the order of the trial court whereby it had rejected the
Himachal Pradesh High Court: Chander Bhusan Barowalia, J. contemplated a petition filed under Article 227 of Constitution of India for quashing and
High Court of Madhya Pradesh, Jabalpur: The Court recently ruled over a petition against the order of the lower court to allow