PARISHRAM CONSTRUCTION Vs. BARWALA NAGAR PALIKA

JUDGEMENT

(1.) Draft amendment allowed. Petitioner to carry out necessary amendment in the prayer of the application forthwith.

(2.) Though matter is listed for admission, by consent of learned advocates appearing for the parties, it is taken up for final disposal.

(3.) We have heard Mr. Paras K. Sukhwani, learned advocate for the petitioner and Mr. Bharat T. Rao, learned advocate for the respondent.