REGENT COMPUTRONICS PVT. LTD.

ADITYA PANDEY Appellant

V/S

STATE OF U.P. Respondents

Referred Judgements :-

ASHA VS. B D SHARMA UNIVERSITY OF HEALTH SCIENCES [REFERRED TO]
PANKAJ KUMAR YADAV VS. STATE OF U.P. [REFERRED TO]

(1.) Learned counsel for the petitioner filed the amendment application to add prayer No. (ii-A) and (ii-B) in the prayer clause.

(2.) As no objection has been raised by learned counsel for the respondents, this amendment application is allowed.

(3.) Learned counsel for the petitioner is permitted to incorporate the necessary amendment in the body of the petition within three days.