PRAVEEN KUMAR Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) Although time was granted to the respondents to file objection to the Amendment Application, but no objection has been filed. There is also no opposition to the Amendment Application.

(3.) Accordingly, the Amendment Application is allowed. Amendments be incorporated during the course of the day. Writ Petition (M/S) No. 1122/2021