1. Mr. Khambata, learned counsel for the Petitioner tenders Additional Affidavit dated 20 January 2022 and seeks amendment as per averments made in para 3 of the said Additional Affidavit in the Writ Petition.
2. Since the Writ Petition is not yet admitted, we permit the Petitioner to carry out amendment in the Writ Petition by making additional averments as set out in para 3 of the Additional Affidavit.
3. Amendment shall be carried out within one week from today in the Court record and in the copy supplied to the Respondent simultaneously.
4. Respondent would be at liberty to file Affidavit-in-Reply to oppose the interim relief prayed by the Petitioner within a period of 10 days from today and serve a copy thereof to the Petitioners Advocate simultaneously. Rejoinder, if any, be filed within three days thereafter.
5. Place the Interim Application No. 15 of 2022 along with Writ Petition on the next date.
6. Petitioner would be at liberty to file Affidavit-in-Reply to the Interim Application for impleadment within a period of one week from today and shall serve a copy thereof to the learned Advocate for the Applicant in Interim Application No. 15 of 2022.
7. Stand over to 17 February 2022.
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