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Judgment
14 paragraphs · 246 wordsRajesh Shankar, J
The present writ petition is taken up today through Video conferencing.
I.A. No.3779 of 2021
The present interlocutory application has been filed on behalf of the petitioner seeking addition of the complainant - Jaishankar Kumar, as respondent no.4 in the present writ petition, whose description has been given in paragraph 6(a) of the present interlocutory application.
Having heard learned counsel for the parties and keeping in view that the complainant - Jaishankar Kumar is a necessary party in the present writ petition, the petitioner is permitted to implead him as respondent no.4 in the present writ petition, whose description has been given in paragraph 6(a) of the present interlocutory application.
Considering the present pandemic situation, the office is directed to make necessary insertion in the cause title of the writ petition.
I.A. No.3779 of 2021 stands disposed of.
W.P.(C) No.963 of 2020
Issue notice.
Mrs. Pinky Tiwary, learned A.C. to A.G. appears and waives notice on behalf of the respondent nos.1 and 3.
Mr. Rajesh Kumar, Advocate appears and waives notice on behalf of the respondent no.2.
Learned counsel for the said respondents, pray for and are allowed four weeks' time to seek instruction and file respective counter affidavits.
Issue notice to the newly impleaded respondent no.4 under registered cover with A/D as well as by ordinary process for which requisites etc. must be filed within a period of one week.
Put up this case under the heading "For Admission" after four weeks.