SHESH NARAYAN BHAGAT Vs. STATE OF M P

JUDGEMENT

(1.) DURING the course of hearing an objection was raised by the appellant that before the trial Court an application I.A.6042 of 2008 seeking amendment was filed by the respondent No.5 but without considering this application, the matter was heard and decided and even the order Annexure P-13 dated 28.5.2007 which was sought to be challenged by amendment application itself was set aside. It was submitted that without allowing the amendment application the order Annexure P-13 dated 28.5.2007 ought not to have been quashed.

(2.) IT was also submitted by Shri Verma that the appellant who was respondent No.4 before the writ court was opposing this application.

(3.) SHRI Verma, learned counsel appearing for the appellant submitted that respondent No.6 M/s Rajendra Kumar Mahendra Kumar who has been impleaded by this application, the appellant being its Power of Attorney, may be permitted to appear on behalf of M/s Rajendra Kumar Mahendra Kumar, respondent No.6 of the writ petition. Prayer is allowed. Shri Verma may file his Vakalatnama on behalf of the aforesaid party.