ome prakash verma (s... v. amit jain (resoluti...

1. This Civil Application is filed for the purpose of seeking amendment in the main petition.

2. Considering the averments made in the application and in view of the consent being given by the learned advocates appearing on behalf of the parties to the proceedings, this Civil Application is allowed in terms of Paragraph 3 (A). Necessary amendment be carried out as prayed for.

3. Civil Application is disposed of accordingly.