Ram Pratap Tripathi And 35 Ors. vs U.O.I.Thr Ministry Of Finance ...
2019 Latest Caselaw 3843 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 23
 
(C.M. Application No.54068 (W) of 2019)
 
In Re:-
 

 
Case :- SERVICE SINGLE No. - 5144 of 2019
 

 
Petitioner :- Ram Pratap Tripathi And 35 Ors.
 
Respondent :- U.O.I.Thr Ministry Of Finance Deptt.Of Economic Affairs &Anr
 
Counsel for Petitioner :- Pawan Kishor Mishra,Akhilesh Kumar Mishra,Awadhesh Kr. Mishra,Vijay Kumar
 
Counsel for Respondent :- A.S.G.,Abhinav N Trivedi,Sanjeev Singh
 

 
Hon'ble Rajesh Singh Chauhan,J.

Heard learned counsel for the petitioners on the application for amendment in the writ petition.

Learned counsel for the petitioners has submitted that inadvertently some relevant facts were left to mention in the memo of writ petition, which are necessary to mention in the memo of writ petition, therefore, he may be permitted to make necessary amendments in the memo of writ petition.

On due consideration, the application is allowed.

Learned counsel for the petitioners is permitted to carry out necessary amendments in the memo of writ petition, within 48 hours.

Order Date :- 30.4.2019

Suresh/

[Rajesh Singh Chauhan,J.]