Yogendra Kumar Srivastava, J. - (1.) Heard Sri Pankaj Dwivedi, Advocate holding brief of Sri Vijay Shankar Singh, learned counsel for the petitioners and Sri Utpal Chatterji, learned counsel appearing for the legal representatives of the sole respondent (deceased).
(2.) Counsel for the parties have agreed that the petition may be disposed of at the stage of admission.
(3.) By means of the present petition filed under Article 226 of the Constitution of India a writ in the nature of certiorari has been sought for quashing the order dated 04.12.2013 passed by the Additional District Judge, Meerut in Civil Appeal No.14 of 2011 whereby the amendment application (Application No.94Ka) has been rejected.;