R.H. Zaidi, J. - (1.) I have heard learned Counsel for the parties and also perused the record.
(2.) In compliance of the orders passed by this Court dated 13.9.1996 & 17.9.1996 Mr. D.K. Mukherjee appeared before this Court today. His statement, on oath, has also been recorded.
(3.) Mr. P.K. Jain, learned Counsel appearing for the respondent No. 3 Shri D.K. Mukherjee, submitted that his client had absolutely no concern with this case. He was unnecessarily impleaded as a party before the Prescribed Authority and in the present petition also he has been impleaded unnecessarily. He submits that his client is being harassed unnecessarily is, therefore, entitled to special costs.;