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Judgment
3 paragraphs · 90 wordsThis writ appeal is preferred against the judgment and order of the Learned Single Judge directing impleadment of respondent No.7 in the writ petition.
Though Counsel for the appellant states that this impleadment is not permissible and is not warranted, mere impleadment of respondent No.7 does not in any way affect the case of the appellant in the writ petition and therefore, the appellant is entitled to contest the same on facts and law.
Thus, we are not inclined to entertain the writ appeal and accordingly, the same stands dismissed.