LALIT KUMAR ARORA Vs. STATE

JUDGEMENT

(1.) Pursuant to the order dtd. 18/5/2023, the petitioner has filed an application under Order VI Rule 17 of Code of Civil Procedure, 1908 ["CPC"] for amendment of the petition.

(2.) Although the application is not listed today, a copy has been handed over in Court and is taken on Board.

(3.) The Registry is directed to number the application.