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Judgment
8 paragraphs · 173 wordsBiswajit Palit, J
Learned Senior Counsel Mr. Somik Deb assisted by Mr. P. K. Ghosh is present for the applicant-petitioner.
Learned Addl. G.A. Mr. M. Debbarma is present for the respondents.
In pursuance of the order dated 03.06.2026 passed in IA No.1 of 2026 this amendment petition is filed under Order I Rule 10(2) of CPC for deletion/substitution of the respondents No.1 and 2 and also for the respondents No.3, 4 and 5 in the array of the party in the connected writ petition.
Learned Addl. G.A. raised no objection. So the amendment petition filed by the applicant-petitioner is hereby allowed.
The applicant-petitioner is at liberty to file the amended writ petition before the Registry of the High Court within a period of seven days from today.
In the event of filing the amended writ petition the respondents shall be at liberty to file counter-affidavit against the amended writ petition on or before the next date supplying copy to the other side.
In view of the above, this present IA stands disposed of.