- (1.) The State has filed this application for placing on record the amendment reply by way of affidavit of respondents No. 1 and 3. The application is supported by an affidavit. Learned counsel for the petitioner has no objection if this application is allowed. C.M. No. 13366 of 2014
(2.) Accordingly, this application is allowed and amended reply by way of affidavit on behalf of respondents No. 1 and 3 is taken on record.
(3.) Civil miscellaneous application stands disposed of. Main cases;