M.Katju, J. - (1.) Heard learned counsel for the parties.
(2.) This special appeal has been filed against the impugned interim order of the learned single Judge dated 18.5.2004 by which the Registrar (Listing) of this Court has been directed to pay exemplary cost of Rs. 500 because some affidavit was not available on the record.
(3.) Since the facts are not in dispute it is not necessary to call for a counter-affidavit.;