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Judgment
8 paragraphs · 141 wordsAnubha Rawat Choudhary, J
I.A. No. 2097 of 2021 has been filed seeking amendment of the main writ petition.
Learned counsel for the petitioner submits that during the pendency of the present writ petition, vide Notification dated 24.02.2021 the claim of the petitioner stands denied. The counsel submits that if the present interlocutory application is allowed, the same will not change the nature of the writ petition in any manner.
Learned counsel for the respondents has no serious objection to the prayer of amendment.
Accordingly, I.A. No. 2097 of 2021 is hereby allowed. The petitioner is directed to file an amended writ petition within a period of one week from today.
Post this case under the same heading on 24.08.2022.
In the meantime, the respondents may file counter affidavit to the amended writ petition.
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