Manoj Misra, J. - (1.) A supplementary-affidavit has been filed today, which is taken on record.
(2.) In the supplementary-affidavit, it has been stated that the petitioner has not accepted the costs which was imposed by the impugned order while allowing amendment application.
(3.) Heard Sri Rakesh Pande for the petitioner; Sri S.K. Shukla for the plaintiff-respondents; and perused the record.;