- (1.) I.A No. 6239 of 2014 This application has been filed for amendment/ addition of the reliefs sought by the petitioner.
(2.) On going through the application and after careful perusal of the interlocutory application the same is allowed.
(3.) I.A No. 6239 of 2014 is disposed of. The averments made in para-5 of the I.A shall form part of the main quashing application.;