UNION OF INDIA Vs. TARUN SHARMA

JUDGEMENT

(1.) Learned counsel for the appellants presses I.A.No.569 of 2007, which is in the nature of amendment of pleadings, praying therein that the present appellants may be permitted to challenge the order dated 26.5.2005 (Annexure-1), passed by the learned Single Judge, in CWJC No.688 of 2005. Learned counsel for the respondent has no objection to the same. The statements made in this interlocutory application shall form part of the memo of appeal, and the appellants are permitted to challenge the validity of the order dated 26.5.2005, passed in CWJC No.688 of 2005. I.A. No.569 of 2007 is accordingly disposed of.

(2.) Learned counsel for the parties submits in one voice that the pleadings are already complete, there is no need for further adjournment, and the matter may be finally heard and disposed of.

(3.) This appeal under Clause 10 of the Letters Patent of the High Court of Judicature at Patna, is directed against the order dated 26.05.2005, passed in CWJC No. 688 of 2005, and the order dated 11.05.2006, passed in Civil Review No.227 of 2005.