GEETA Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard learned counsel for applicant and perused the record.

(2.) In view of the facts stated in the accompanying affidavit filed in support of application for amendment, the application is allowed.

(3.) Learned counsel for applicant prays for and is permitted to make necessary amendment in the memo of writ petition. (Order on C.M.A. No. Nil of 2023 dtd. 31/7/2023 -Impleadment application)