SAIRAM FILLING STATION Vs. RAVINDRA SINGH AND ANOTHER

JUDGEMENT

(1.) This revision filed under Section 397/401 of Cr.P.C. is directed against the order dated 9.8.2011, whereby the application preferred by the petitioner for amendment is rejected.

(2.) Shri Shishir Saxena, learned counsel for the petitioner submits that the court below should have allowed the application.

(3.) Per Contra, Shri Purushottam Rai, learned counsel for the respondent No.1 and Shri Suresh Agarwal, learned counsel for the respondent No.2 submit that the present petition is directed against the interlocutory order and accordingly the same is not maintainable.