KUNWAR MOHIT SINGH Vs. STATE OF U. P.

JUDGEMENT

(1.) Short counter affidavit and supplementary affidavit filed on behalf of opposite party No. 2 in the Court today are taken on record.

(2.) Better affidavit and the application supported with an affidavit seeking amendment in the prayer clause of the instant application filed on behalf of the applicants in the Court today are also taken on record.

(3.) Taking note of the prayer sought in the amendment application, which is innocuous in nature and would not change the nature of the proceedings in issue, the application seeking amendment in the prayer of the instant application is hereby allowed.