(1.) Heard learned counsel for the appellant and the respondents.
(2.) The order dated 6th of Aug., 2015 passed by the learned Single Bench of this Court in C.W.J.C. No. 11289 of 2014 is the subject matter of challenge in the present Letters Patent Appeal.
(3.) The learned Single Bench has given liberty to the appellant to avail the remedy of suit in respect of the dispute regarding date of birth.