SUN PHARMA LABORATORIES LIMITED Vs. UNION OF INDIA

JUDGEMENT

(1.) The Petitioner has filed an application under Order VI Rule 17 read with section 151 of the Code of Civil Procedure, 1908 (in short, 'CPC'), seeking to insert amendments in the Writ Petition.

(2.) The proposed amendments are as follows;

(3.) Learned Counsel for the Petitioner submits that the proposed amendments are necessary for an effective adjudication of the main Writ Petition and will under no circumstance cause any harm, loss or prejudice to the Respondents. The proposed amendments do not change the nature and character of the Writ Petition and are being sought bona fide in the interest of justice. The proposed amendments hence be considered and allowed.