HOPE TEXTILES LTD. Vs. DASHRATH

JUDGEMENT

(1.) This court by the previous order had allowed the application for amendment but the amendment has not been incorporated, instead an I.A. seeking permission to file the amended petition has been filed but no amended petition has been filed with the I.A.

(2.) Considering the circumstances of the case, arguments on admission and interim relief is heard taking into account the plea sought to be incorporated by way of amendment.

(3.) This order will govern the disposal of W.P. Nos. 4824/2017, 4827/2017, 4828/2017, 4829/2017, 4830/2017 and 4834/2017 since it is submitted by the counsel for the petitioner that all these writ petitions involve the same issue in identical facts situation.