- (1.) Pursuant to the Order dated 15.01.2013, the case has been put up today as unlisted case in the Additional Cause List.
(2.) Pursuant to the Order dated 20.12.2012, the Stamp Reporter has submitted Report dated 04.01.2013 that pursuant to impleadment of 59 persons as petitioners, the deficiency in Court Fee has been made good.
(3.) We are, therefore, proceeding to consider the matter and pass appropriate orders.;