- (1.) Rule. Rule, made returnable forthwith. The learned Counsel for the respondent waives service. Heard finally with the consent of the learned Counsel for the parties.
(2.) The challenge in this petition, at the instance of the original defendants, is to an order dated 01/10/2014 allowing the application (Exhibit 31) filed by the respondent/ plaintiff, for amendment of the plaint.
(3.) The precise challenge is on the ground that the impugned order amounts to allowing the respondent no.5 to retract their admission namely "Murphy Munna Baby " is an artistic work", which is popular since the year 1948.;