NAVPREET KAUR CHADHA Vs. UOI

JUDGEMENT

(1.) There is no need for the petitioners to file the present applications seeking permission to file an amended writ petitions as we had already permitted the petitioners to amend the writ petitions vide our order that 01.04.2013. The applications will be treated as disposed of in terms of our order dated 01.04.2013. The amended writ petitions are taken on record. W.P.(CRL) 288/2013 & W.P.(CRL) 289/2013 Rule DB.

(2.) The learned counsel for the respondents waives his right to file an additional/fresh counter affidavit and submits that the counter affidavit which is on record may be read as counter affidavit to the amended writ petition.

(3.) We have heard counsel for the parties and proceed to dispose of these writ petitions.