MANOJ KUMAR SHARMA Vs. UNION OF INDIA

JUDGEMENT

(1.) Impleadment application is allowed.

(2.) Let the necessary impleadment be incorporated in the memo of writ petition forthwith.

(3.) The brief facts of the case are that the mother of the petitioner died on February 8, 2020. Before the death of the mother of the petitioner, the mother of the petitioner was owner of several properties as well as owner of several FDRs at the Bank of Baroda. In all these FDRs the petitioner has been named as a nominee.