UTTAMRAO RAMBHAJI SHELKE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) By this Civil Application, the PIL petitioner has sought leave to amend the pleadings in the PIL.

(2.) The learned AGP on instructions and Shri Bajaj on instructions from respondent no.2 Sansthan seek time to file a reply and oppose the Civil Application.

(3.) During the brief hearing on the Civil Application today, the learned Advocate for the petitioner points out paragraphs 12, 13 and 14 of the order passed by this Court on 9 th October, 2019, which reads as under :