(1.) Heard learned counsel Mr. R.F. Totala for the petitioners and Mr. A.S. Bajaj, learned counsel for the respondent Nos.1 to 3.
(2.) The petitioners are the plaintiffs in Regular Civil Suit No.106 of 2003 and the respondents are the defendants. The petitioners hereinafter, are referred to their status in said suit, for convenience.
(3.) The defendant No.1 filed an application, seeking amendment to the written statement. Copy of the application is annexed as Annexure-G with this petition. This application for amendment, to the written statement is filed on 22nd July, 2005.