- (1.) The power of superintendence this Court is invoked under Article 227 of the Constitution of India for assailing the interlocutory order dated 14.08.2007 vide P-1 and 26.08.2007 vide P-2.
(2.) By order dated 14.08.2007, an application on behalf of the defendants seeking withdrawal of the counter claim on the ground of certain defect in the same with liberty to file a fresh counter claim has been rejected. Whereas, by the other order dated 25.08.2007 P-2, the fresh counter claim dated 14.03.2007 filed by the defendant has already been rejected for having been filed after filing of written statement.
(3.) Learned counsel for the petitioner is heard on the question of admission.;