RAJESH KEJRIWAL Vs. QUANTUM PARK CHSL

JUDGEMENT

(1.) Heard Mr. Kulkarni, learned Advocate for Petitioners in Writ Petition No.5057 of 2024 and Writ Petition No.5088 of 2024; Ms. Kapre, learned AGP for Respondent Nos.3 and 4 in Writ Petition No.5057 of 2024; Ms. Natekar, learned Advocate for Respondent No.1 in Writ Petition No.5088 of 2024; Ms. Gavhane, learned AGP for Respondent Nos.3 and 4 in Writ Petition No.5088 of 2024 and Mr. Lohia, learned Advocate for Applicant in Interim Application Nos.10632 of 2024 and 10633 of 2024.

(2.) At the outset, Mr. Kulkarni would submit that name of Respondent No.2 has been changed. Interim Application No.10632 of 2024 is filed by original Respondent No.2 seeking the aforesaid change. There is no objection to the said Application. Application deserves to be allowed.

(3.) In view of the submissions made in Application, Interim Application is allowed in terms of prayer clause (a). Necessary Corrected / Modified order as per Speaking to the Minutes of Order dtd. 25/6/2025. amendment is permitted to be carried out within a period of one week from today. Re-verification stands dispensed with.