K.S. SALUJA Vs. RAM KISHORE AGARWALLA

JUDGEMENT

(1.) HEARD the parties.

(2.) IN this application the petitioner has prayed for addition of prayer for quashing the order dated 07.10.2005 passed by learned Sub Judge VII, Dhanbad whereby he has refused to accept the certified copy of the order of the Sub Divisional Officer in evidence, which is a public document.

(3.) ON perusal of the application and other record and after hearing the parties, I find that amendment prayed for does not go to change the nature of the writ application and the same is intended to bring on record to avoid multiplicity of legal proceeding and for the ends of justice.