NIRBHAY PANDEY Vs. RADHIKA DEVI

JUDGEMENT

(1.) Today, the matter has been listed under the heading 'For Orders (On Petition)' for hearing on I.A.No.02 of 2024, which has been filed by the petitioner for amendment of prayer in paragraph 1 of the instant civil miscellaneous petition.

(2.) By filing the instant interlocutory application, the petitioner seeks to add the following relief in paragraph 1 of the instant civil miscellaneous petition :

(3.) However, the matter is taken up for its disposal with the consent of the parties.