- (1.) Heard Sri Mahtab Alam, learned counsel for the petitioner and Ms. Rama Goyal Bansal, learned counsel for the respondents.
(2.) Ms. Rama Goyal Bansal has filed Vakalatnama on behalf of all the respondents which is taken on record.
(3.) This writ petition has been filed for issuing a writ of certiorari quashing the order dated 18.9.2014 passed by Additional District Judge, Court No. 2, Bijnore in SCC Revision No. 29 of 2011 (Mohammad Akbar Vs. Shahina Khatoon and Others), by which the petitioner's application no. 80(c), seeking amendment in the written statement, has been rejected on various grounds.;