S.K. Singh, J. - (1.) Heard learned Counsel for the petitioner and Sri R.K. Shukla, learned Advocate who appears for the caveator.
(2.) After hearing argument of the learned Counsel for the petitioner, Sri Shukla, learned Advocate who appears for the respondent No. 2 states that in view of the agreement about factual aspect, filing of counter affidavit-is not required and the matter may be finally disposed of. In view of the aforesaid as agreed matter is being finally decided.
(3.) On the facts and in view of the nature of the order which is being passed mentioning of fact in detail may not be needed.;