- (1.) We have heard learned counsel on both sides.
(2.) We permit the amendment of the special leave petition to retain the prayer against the order dated 11.10.1991 dismissing the writ petition No. O.J.C. 4652 of 1991, as well as the subsequent order dated 22.11.1991 dismissing the Civil Review No. 71/1991.
(3.) There is a delay of 10 days in filling the S.L.P. That delay is condoned.;