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Judgment
6 paragraphs · 147 wordsManoj Kumar Gupta CJ
Heard learned counsel for the parties.
The present intra-court appeal is directed against an order dated 18.03.2026 passed by learned Single Judge in WPSS No.2474 of 2016, whereby the application filed by the appellant/writ petitioner, seeking amendment in the writ petition, has been dismissed observing that it would result in setting up of a new case and which has no relevance to the issue involved in the writ petition.
The learned Single Judge has posted the writ petition for final hearing on 02.04.2026.
At this stage, we are not inclined to examine the validity of the order and dispose of the appeal giving liberty to the appellant to challenge the order dated 18.03.2026 along with the final order, in the event, any appeal is filed against the final order.
Pending application(s), if any, shall also stand disposed of.