- (1.) There shall be an order in terms prayer (a) of the application.
(2.) Keeping in view the facts and circumstances of the case we are of the opinion that the appeal upon waiving all formalities be treated on the day's list and be disposed of.
(3.) This appeal is directed against an order dated 7th October, 1995 passed by a learned Judge of this Court whereby and whereunder an application filed by the appellant was dismissed. The fact of the matter lies in a very narrow compass.;