Jasgurpreet Singh Puri. J. - (1.) CRM-17414-2021 The present application has been filed seeking permission of this Court for amendment of the petition in view of the fact that Section 29 the Narcotic Drugs and Psychotropic Substances Act has been added lateron and, therefore, the prayer is made for allowing the amendment of the petition and to place on record the amended memo of parties.
(2.) Notice in the application.
(3.) Mr. Deepak Manchanda, learned DAG, Haryana accepts notice on behalf of State of Haryana. He has submitted that he has no objection in case the amended memo of parties is placed on record only for the purpose of correction of the headnote and other places where Section 29 of the Act is to be added only.;