(1.) AS the order dated 18.9.2002 of this Court does not contain a direction to the learned counsel for the applicant to amend the criminal revision and he had been granted time at his prayer to do so, he ought not to have referred to and mentioned about a direction of this Court which does not exist in the order, for filing an application for amendment. The learned counsel appears to be at the threshold of his professional career and he tenders an oral apology for this blunder. His apology is accepted with a warning against such a repeatition. However, the Registry shall carefully examine before registration of all such applications wherein counsel make reference to directions of the Court without filing a copy thereof and shall register only those applications which are accompanied by a copy of the order containing such direction or the counsel delete such averments. List the matter after two weeks.