- (1.) This writ petition has been filed against the impugned orders dated 28-11-95 and 10-1-95 by which the amendment application has been allowed in appeal.
(2.) I have Shri P. N. Khare learned counsel for the petitioner and Shri Raj Kumar for Respondents.
(3.) Since there are no disputed questions of fact it is not necessary to call for a counter-affidavit. Hence I am disposing of this writ petition finality at this stage.;