GAURAV BUDHIA Vs. UNION OF INDIA

JUDGEMENT

(1.) An Interlocutory application bearing No. 2222 of 2011 has been filed wherein prayer has been made to allow him to incorporate the prayer for quashing of the order dated 28-10-2009 passed by the Sub-Judge-II Economic Officer, Dhanbad in C.O. case No. 1 of 2009. The prayer made in the interlocutory application is hereby allowed.

(2.) The said interlocutory application shall form part of the main writ application.

(3.) Learned counsel appearing for the petitioner is aggrieved by the order dated 23-9-2011 and also by the order dated 28-10-2009 passed by the Sub-Judge-II Economic Offences, Dhanbad in CO. case No. 1 of 2009 by which the petitioner has been directed to remain present at the time of opening of the envelopes which contain authenticated documents.