ABDUL ALIM RASHID SHAIKH Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The present application has been filed by the son of the applicant for parole leave.

(2.) The party-in-person submits that because of over-crowding in the Court, he could not make amendment on 15/11/2022, as orally instructed by this Court and seeks permission to amend the cause title to join the N.C.B as party respondent no.4.

(3.) Permission as prayed for is granted. The amendment be carried out expeditiously.