1. The matter is taken up through Hybrid mode.
2. By this miscellaneous application, the Opposite Party No. 1 seeks amendment of the counter affidavit in terms of the schedule of amendment as provided in this application.
3. According to Mr. S.K. Sarangi, learned counsel appearing for the Opposite Party No. 1, this amendment is required for subsequent revelation of the relevant fact.
4. Mr. S.C. Dash, learned counsel appearing for the Petitioners submits that the Petitioners will have no objection, if the amendment is allowed.
5. Perused the nature of amendment as proposed. We do not find any impediment. Hence, the prayer for amendment stands allowed. Opposite Party No. 1 is permitted to amend in the counter affidavit subject to that the consolidated amended counter affidavit shall be filed by the next date of the writ petition.
6. In terms of the above, this application stands allowed and disposed of.
W.P. (C) No. 21035 of 2021
7. List this matter on 11.7.2022. Meanwhile the Opposite Party No. 1 shall file the consolidated amended counter affidavit supplying an advance copy to the counsel for the Petitioners.
8. It is made absolutely clear that if the consolidated amended counter affidavit is not filed within the stipulated date, the order allowing the amendment shall stand defaced from the record.
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