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    4. APPLICATION UNDER ORDER 6 RULE 17 READ WITH SECTION 151 CPC

    APPLICATION UNDER ORDER 6 RULE 17 READ WITH SECTION 151 CPC

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    APPLICATION UNDER ORDER 6 RULE 17 READ WITH SECTION 151 CPC (IN RESPECT OF A SUIT FOR DECLARATION AND RECOVERY) SEEKING DIRECTION TO ALLOW THE AMENDMENTS IN THE PLAINT SOUGHT FOR BY THE PLAINTIFF WITH DIRECTION TO TAKE THE AMENDED PLAINT ON RECORD AND ADJUDICATE THE AMENDED SUIT IN ACCORDANCE WITH LAW ALONGWITH THE AMENDED PLAINT.
    application under order 6 rule 17 read with section 151 cpc (in respect of a suit for declaration and recovery) seeking direction to allow the amendments in the plaint sought for by the plaintiff with direction to take the amended plaint on record and adjudicate the amended suit in accordance with law alongwith the amended plaint.
    APPLICATION UNDER ORDER 6 RULE 17 READ WITH SECTION 151 CPC (IN RESPECT OF A SUIT FOR DECLARATION THAT ALL THE DOCUMENTS E.G. ALLEGED AGREEMENT FOR SALE OF SHARES, SHARE TRANSFER FORMS AND RESIGNATION LETTER ARE FALSE FORGED AND FABRICATED AND HAVE BEEN CREATED BY THE DEFENDANT AND ITS ASSOCIATES IN TACIT CONNIVANCE WITH EACH OTHER AND THE SAME ARE ILLEGAL, BAD IN LAW, NON EST AND VOID AND ARE NOT BINDING ON THE PLAINTIFFS.) SEEKING DIRECTION TO ALLOW THE AMENDMENTS IN THE PLAINT SOUGHT FOR BY THE PLAINTIFF WITH DIRECTION TO TAKE THE AMENDED PLAINT ON RECORD AND ADJUDICATE THE AMENDED SUIT IN ACCORDANCE WITH LAW ALONGWITH THE AMENDED PLAINT.
    application under order 6 rule 17 read with section 151 cpc (in respect of a suit for declaration that all the documents e.g. alleged agreement for sale of shares, share transfer forms and resignation letter are false forged and fabricated and have been created by the defendant and its associates in tacit connivance with each other and the same are illegal, bad in law, non est and void and are not binding on the plaintiffs.) seeking direction to allow the amendments in the plaint sought for by the plaintiff with direction to take the amended plaint on record and adjudicate the amended suit in accordance with law alongwith the amended plaint.
    APPLICATION UNDER ORDER 6 RULE 17 READ WITH SECTION 151 CPC (IN RESPECT OF A SUIT FOR DECLARATION, DECLARING THAT THE AGREEMENT TO SELL IN RESPECT OF THE “SUIT PROPERTY” IS FALSE, FRAUDULENT AND IS INCAPABLE OF BEING PERFORMED AND ALSO BEING A BENAMI PROPERTY, AND HENCE IS OF NO CONSEQUENCE AND IS NOT BINDING ON THE PARTIES) SEEKING DIRECTION TO ALLOW THE AMENDMENTS IN THE PLAINT SOUGHT FOR BY THE PLAINTIFF WITH DIRECTION TO TAKE THE AMENDED PLAINT ON RECORD AND ADJUDICATE THE AMENDED SUIT IN ACCORDANCE WITH LAW ALONGWITH THE AMENDED PLAINT.
    application under order 6 rule 17 read with section 151 cpc (in respect of a suit for declaration, declaring that the agreement to sell in respect of the “suit property” is false, fraudulent and is incapable of being performed and also being a benami property, and hence is of no consequence and is not binding on the parties) seeking direction to allow the amendments in the plaint sought for by the plaintiff with direction to take the amended plaint on record and adjudicate the amended suit in accordance with law alongwith the amended plaint.