(1.) Heard Mr. E. Dias, learned Counsel for the petitioners and Mr. R. G. Ramani, learned Counsel for the respondents.
(2.) Rule with the consent of the learned Counsel for the parties and at the request of the learned Counsel for the parties, Rule is made returnable forthwith.
(3.) The challenge in this petition is to the order dated 6.10.2016 by which the learned Trial Judge has dismissed the application at Exh D-48 seeks leave to amend the Written Statement.