LAWS(MEGH)-2026-2-5

NUR ALOM SIDDIK Vs. SIM RICHARDO R. MARAK

Decided On February 20, 2026
Nur Alom Siddik Appellant
V/S
Sim Richardo R. Marak Respondents

JUDGEMENT

(1.) This is an application for impleadment of the new incumbent, Shri. Peter R. Marak, Secretary to the Executive Committee, GHADC, as a necessary party respondent, in view of the fact that the earlier incumbent has since demitted office.

(2.) Same is not objected to by Mr. S.Deb, learned counsel for the respondents.

(3.) Accordingly, the respondent named herein, Shri. Peter R. Marak stands impleaded as party respondent. Registry to make necessary corrections in the cause title.