- (1.) HEARD Sri V.B. Yadav, learned Counsel for the Appellants.
(2.) THIS special appeal under Rule 5 Chapter VIII of the High Court Rules, 1952 is directed against the order dated 31.5.2011 passed on an application in Civil Misc. Writ Petition No. 1234 of 2010. The learned Single Judge by the aforesaid order has only directed the application No. 167066 of 2011 filed in the above writ petition to be listed with previous papers i.e. with the record of the writ petition.
(3.) IN this Court, as per the practice, this is an usual order which is passed on an application moved subsequently in a pending writ petition, though many a time specific date is also fixed.;