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Judgment
This application has been filed by the petitioners for affecting amendment in the main writ petition on the ground that petitioners intend to assail the order dated 06.10.2022, which order has been passed during the pendency of the writ petition.
We do not find any reason whatsoever to refuse the amendment sought by the petitioners through the medium of the present application, as the respondents have not yet responded to the writ petition.
In view of the above, the application is allowed. The amended writ petition, annexed with the application is taken on record.
Notice to respondents for filing response to the amended writ petition. Mr. T.M.Shamsi, DSGI, waived notice on behalf of respondents 1 & 2, Ms. Maha Majid waived notice on behalf of respondents 3 and 5 and Mr. Yawar waived notice on behalf of respondent No.6. Notice shall go the respondent No.4. Requisites within one week. List the amended writ petition on 28.03.2023. Application for interim relief shall be considered on that date. Meanwhile, response be filed.
CM No. 6529/2022 is disposed of.