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Judgment
4 paragraphs · 111 wordsBhaskar Raj Pradhan, J
Although reply has been filed by the respondents to I.A. No. 2 of 2024 which is an application for amendment of the writ petition, no response has been filed to I.A. No. 03 of 2024 which is an application for impleadment of certain private respondents.
On hearing the learned counsel for the parties, this Court is of the view that both these applications are required to be considered together. In such view of the matter three weeks time is granted to the respondents to file response to I.A. No. 03 of 2024 after which both these applications shall be considered together.
List on 08.07.2024.