PATEL ENERGY LIMITED Vs. UNION OF INDIA

JUDGEMENT

(1.) THIS is an application, seeking amendment of the writ petition bearing no. 5666/2012 and the interlocutory application being: CM 11610/2012. The application, appears to have been filed, due to the petitioner/applicant obtaining knowledge of certain facts during the course of proceedings in this court, held on 10.09.2012.

(2.) THE amendment is, thus sought, essentially on the ground that the respondent no. 2 had apparently issued a letter dated 03.09.2012, followed by another letter dated 10.09.2012, which sought to cancel/withdraw the Letter of Assurance (hereinafter referred to as LOA). It is the averment of the petitioner/applicant that the letters dated 3.9.2012 and 10.9.2012 are consequential to the communication dated 30.07.2012 issued by respondent no. 1, which is impugned in the writ petition.

(3.) APART from the above, amendment is also sought by way of insertion of additional prayers (F) and (G) in the writ petition. Both these prayers seek issuance of direction for quashing letters dated 3.9.2012 and 10.9.2012. In addition, a prayer is made in the captioned application for insertion of an additional prayer in the interlocutory application (IA), which is, CM 11610/2012. The additional prayer is set out in clause (e). By way of prayer clause (e), stay is sought of the order dated 10.9.2012.