Ritu Raj Awasthi, J. - (1.) Notice on behalf of opposite party no. 1 has been accepted by Mr. Manish Kumar, Advocate whereas notice for opposite party no. 2 has been accepted by the learned Chief Standing Counsel, notice for opposite party no. 3 has been accepted by Mr. Vinajy Shanker and notice for opposite party o. 5 has been accepted by Mr. Indrajeet Shukla, Advocate.
(2.) Heard learned counsel for the parties.
(3.) The writ petition has been filed challenging the order dated 09.05.2013 passed in Civil Appeal No. 254 of 1998 (Ram Chhattar Shukla and others v. Ram Khelawan and others) whereby the application Ka-279 moved by the petitioners/respondents for amending the pleading in the plaint of the suit was rejected by the Appellate Court.;