BIOLIN KURBAH Vs. HINDUSTAN PETROLEUM CORPORATION LIMITED

JUDGEMENT

(1.) This application has been filed by the writ petitioner for amendment of the writ petition being WP(C) No. 466 of 2018.

(2.) The grounds as set out in Para 2 and 4 of the amendment application is quoted herein below for ready reference:

(3.) I have heard learned counsels for the parties and examined the show cause reply filed by the respondents.