JAYANTI SUPER CONSTRUCTION PVT. LTD Vs. CHIEF ENGINEER

JUDGEMENT

(1.) Having heard the learned advocates appearing for the respective parties and having gone through the averments made in the application, the present application is allowed by permitting the present applicant - petitioner to join Managing Director / Director (CAD), Sardar Sarovar Narmada Nigam Ltd. as party respondent No.3 in the main petition. Learned advocate for the petitioner to make necessary amendment in the cause-title of the main petition.

(2.) By way of the present petition filed under Article 226 of the Constitution of India, the petitioner has prayed as under :

(3.) It appears from the records that during the pendency of the petition, the present petitioner has filed a representation to newly added party i.e. Managing Director / Director (CAD), Sardar Sarovar Narmada Nigam Ltd.