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5 paragraphs · 100 words
Bhaskar Raj Pradhan, J
I.A. No. 04 of 2023
[1] This is an application filed by the petitioner to amend the cause title. He had impleaded Union of India through Ministry of Law and Justice instead of the Ministry of Social Justice and Empowerment. The petitioner is allowed to do so. The application is allowed. The amended writ petition may be filed within a period of one week hence.
[2] The learned Deputy Solicitor General of India representing respondent no.1 desires to file counter affidavit within a period of four weeks. Time sought for is granted.
[3] List on 21.06.2023.