ANIL KUMAR GUPTA Vs. NATIONAL BANK FOR AGRICULTURE

JUDGEMENT

(1.) This is an application for impleading the Union of India as a necessary and proper party respondent in the present petition.

(2.) This is an application filed by the applicant/respondents No.1 to 3 for seeking permission to place on record the written statement on behalf of respondents No.1 to 3 along with photocopies of Annexures R-l and R-2.

(3.) This is an application filed by the petitioner for seeking permission to place on record the instructions, regarding enhancement of age of retirement, as Annexures P-10 and P-11.