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Supreme Court Of India

(From: 2016 (6) ADR 693)

Hon'ble Judge(s): Dipak Misra, A. M. Khanwilkar, D. Y. Chandrachud , JJJ

Civil P.C. (5 of 1908) , O.6 R.17— Amendment of written statement - Setting aside of - High Court in exercise of supervisory jurisdiction under Art. 227 of Constitution setting aside grant of said amendment - Ground that amendment sought not necessary for determining controversy - Amendment sought, was elaboration of what had been stated in WS - High Court declining amendment after reviewing merits of defence raised, impermissible - Order setting aside amendment of written statement, unsustainable. Constitution of India , Art.227— 2016 (6) ADR 693, Reversed.AIR 2003 SC 1561, Followed. (Para 11 13)