RAVINDER KAUR Vs. STATE OF HARYANA

JUDGEMENT

(1.) Case is being taken up for hearing through Video Conferencing due to Covid-19 pandemic.

(2.) Application for impleadment has been moved by the complainant. The same is not opposed by learned counsel for the petitioner.

(3.) For the reasons as are mentioned in the application, the same is allowed. Complainant is impleaded as respondent No. 2. Necessary changes be made in memo of parties by the Registry. CRM-8094-2021