BHABOOTMAL JAIN Vs. A.K. BANARJEE

JUDGEMENT

(1.) THIS petition is by the petitioners in W.P. No. 9380 of 1994 for amending the writ petition as detailed in the affidavit filed in support of the same.

(2.) THE petition has been filed by the petitioners after the respondents filed their counter-affidavit in the main writ petition.

(3.) A counter affidavit has been filed by the respondents stating that the writ petition itself has become infructuous since subsequent to the filing of the writ petition, proceedings have been initiated for adjudication and notices have been issued to the petitioners for the same. The respondents have further stated that if amendment is allowed, that will change the cause of action, and that the subsequent even cannot be taken note of for granting a relief in the writ petition. They wanted the amendment petition to be dismissed.