B.AMIT STHALEKAR,J. - (1.)Heard Sri Vivek Ratan Agrawal, learned counsel for the petitioner and learned Standing Counsel for the respondents no. 1, 2 and 4.
(2.)No one appears for the Respondent no. 3 even in the revised call.
(3.)From a perusal of the order sheet it is noticed that the amendment application filed by the petitioner has been allowed and incorporated also. On 16.01.2019, Sri S.A. Siddiqui, learned counsel who appeared in the Court on behalf of the Respondent no.3 was granted time to file his counter affidavit to the amended writ petition but neither a counter affidavit to the amended writ petition has been filed nor is he preset today.