- (1.) Learned counsel for the petitioners seeks permission to add the complainant as opposite party No. 2 in this case. Permission, as sought for, is hereby granted.
(2.) Necessary amendment be carried out in the cause-title of the main petition, accordingly, during course of the day.
(3.) By waiving the notice, opposite party No. 2 has appeared before this Court. (I.A. No. 5709 of 2014);