- (1.) Liberty is granted to the appellant/petitioner to correct the cause title in the Memorandum of Appeal as also in the application for injunction.
(2.) Appeal by consent is treated as on day's list. Appearing Counsel agree that the disposal of the stay application and of the appeal should be made together, as no affidavits were asked for in the Court below, the point being the one of pure law.
(3.) This is an appeal from a judgement and order passed by the writ Court on the Appellant's writ petition on the 3rd May, 2001.;