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Judgment
5 paragraphs · 143 wordsBhaskar Raj Pradhan, J
I.A. No. 02 of 2023
By way of this application various amendments have been sought. However, the learned counsel for the petitioner submits that what she intended to do by filing the amendment application is to renumber the concerned paragraphs and to put up the pleadings in sequence. The application for amendment of the writ petition is permitted to that extent only. After incorporating the amendments as permitted the amended writ petition shall be filed within a period of three days hence.
The learned Deputy Solicitor General of India for all the respondents appears on advance notice and seeks time to file their counter-affidavits within four weeks after the amended writ petition is filed. Two weeks thereafter, to the petitioner, to file rejoinder, if any. The I.A. No. 02 of 2023 stands disposed.
List on 28.09.2023.