AI Structured Summary
Not yet generated for this judgment
No AI summary yet
Generate an eight-section analysis of this judgment — facts, issues, reasoning, ratio and a plain-language gist.
Judgment
8 paragraphs · 129 wordsArindam Lodh, J
This is an application filed under Order VI Rule 17 read with Order I Rule 10(2) of the CPC, 1908 for amendment of the connected writ petition.
Heard Mr. A. Bhaumik, learned counsel appearing for the applicant as well as Mr. P. Saha, learned counsel appearing for the respondents.
Mr. Bhaumik, learned counsel has submitted that for the purpose of determining the real controversies and also subsequent developments, it is necessary to amend the writ petition.
Prayer stands allowed.
The petitioner is directed to file the amended writ petition within 7 (seven) days from today.
In the meanwhile, the petitioner shall also furnish a copy of the amended writ petition to the learned counsel appearing for the respondents.
Accordingly, the application stands allowed and disposed of.