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Judgment
6 paragraphs · 86 wordsA. Muhamed Mustaque, CJ
Read the order dated 05.05.2026.
It is submitted by the learned Counsel for the Respondent No.3 that the National Highways & Infrastructure Development Corporation Limited (NHIDCL) has released the amount.
The learned Counsel for the Petitioner also acknowledges the same.
The amendment application, being I.A. No.02 of 2026, filed by the Respondent No.3, seeking to amend the counter-affidavit, will be taken up along with the writ petition at the time of final hearing of the matter.
Stand over to 28th May, 2026.