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Judgment
Anubha Rawat Choudhary, J
Learned counsel for the parties are present.
Learned counsel for the petitioner submits that I.A. No. 5046 of 2022 has been filed challenging the order passed by the respondent Commission in Appeal Case No. 615 of 2018. He submits that the same order has already been annexed with the writ petition but due to inadvertence it was not challenged in the writ petition.
Learned counsel for the respondents has no objection so far as the interlocutory application is concerned but she submits that she will be filing a counter affidavit in the present case.
After hearing the learned counsel for the parties and considering the facts and circumstances of this case, this court is of the view that if the interlocutory application is allowed, same will not change the nature of the writ petition in any manner. Accordingly, I.A. No. 5046 of 2022 is hereby allowed. The petitioner is directed to file amended writ petition within a period of ten days from today.
The respondents are directed to seek instruction and file counter affidavit/supplementary counter affidavit by 05.09.2022.
Post this case in the week commencing 12.09.2022 before appropriate Bench as per roster.