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Judgment
4 paragraphs · 90 words
Revati Mohite Dere, CJ
Learned Senior Counsel appearing for the petitioner seeks leave to amend, to implead Smti. Wanrisha Kharsati, as party-respondent No. 3. Leave granted. Amendment to be carried out forthwith during the course of the day. On amendment being carried out, issue notice to the newly added respondent returnable by 18th March, 2026.
In addition to Court notice, learned Senior Counsel for the petitioner to serve the newly added respondent by private/dasti notice and file affidavit of service before the next date.
Stand over to 18th March, 2026.