LOKESHH GOYAL Vs. STATE OF NCT OF DELHI

JUDGEMENT

(1.) The hearing has been conducted through video conferencing. 1. Vide the present petition, petitioners seek direction thereby for quashing of Judgment/ Order dated 22.06.2020 passed by the Ld. Additional and Session Judge, South, Saket Courts in CR. No. 466 of 2019 and Order dated 30.07.2019 passed by Ld. MM-06/South/ Saket Courts in Case No. 615 of 2019 passed in connection with FIR bearing No. 78/2017 dated 28.02.2017, registered under Section - 228/ 304A, Police station Hauz Khas, New Delhi.

(2.) Learned APP has raised the objection that Contractor namely Dharamvir which is necessary party has not made party in the present petition.

(3.) On oral request of counsel for the petitioner, I hereby implead Contractor, Mr.Dharamvir, as petitioner no.2.