(1.) This order shall also govern the disposal of WA No.1492/2019 and WA No.1491/2019 as both these appeals have arisen out of a common order dtd. 17/06/2019.
(2.) Also heard on IA No.4244/019, filed in WA No.1492/2019 which is an application for grant of permission to file writ appeal against the order dtd. 17/06/2019, passed in WP No.29729/2018 by the writ Court on the ground that WP No.29729/2018 was filed by the petitioner Smt. Anshu Malhotra (respondent No.1 herein) without impleading the appellant as one of the party respondent despite the fact that the appellant was the complainant before the subordinate forum at Gurgram. Although an application to implead her as a party in the aforesaid writ petition was also filed but the same was not decided by the writ Court.
(3.) On due consideration, taking note of the fact that the aforesaid order passed by this Court in WP No.29729/2018 on 17/06/2019 has also been challenged by Rajneesh Malhotra, the original respondent No.6, who is also the husband of the writ petitioner Smt. Anshu Malhotra, this Court finds it expedient to allow the present application IA No.4244/2019, and thus it is held that W.A.No.1492/2019 is held to be competent.