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Judgment
8 paragraphs · 290 wordsThe case is taken up through Video Conferencing.
I.A. No. 500/2021
The present interlocutory application has been filed on behalf of the petitioner seeking amendment in the present writ petition as has been proposed in paragraph 8 of the present interlocutory application. The petitioner has also prayed for impleading M/s M. J. Solanki as the respondent No.5 in the present writ petition whose description has been given in paragraph 9 of the present interlocutory application as during the pendency of the present writ petition, the work order has been issued to it on 18.11.2020 by the Superintendent of Sheikh Bhikhari Medical College Hospital, Hazaribagh (Annexure-8 to the present interlocutory application).
Having heard learned counsel for the parties and keeping in view that addition of the prayer as has been proposed in paragraph 8 of the present interlocutory application as well as impleadment of M/s M. J. Solanki as the respondent No.5 in the present writ petition whose description has been given in paragraph 9 of the present interlocutory application, are sought owing to subsequent development taking place in the matter during the pendency of the present writ petition, the same are allowed.
Learned counsel for the petitioner is permitted to carry out the proposed amendment in the relevant part of the present writ petition as well as to implead M/s M. J. Solanki as the respondent No.5 in the present writ petition whose description has been given in paragraph 9 of the present interlocutory application within one week.
The present interlocutory application stands disposed of.
W.P.(C) No. 2842 of 2020 Issue notice to the newly impleaded respondent No.5 by Registered Post with A/D for which requisites etc. must be filed within two weeks.
Notice is made returnable after six weeks.