RITIN KHANNA Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This is an application under Order 1 Rule 10(2) read with Sec. 151 CPC read with Article 226 of the Constitution of India and Rules 21 and 22 of writ jurisdiction (Punjab and Haryana) Rules, 1976 for impleading Ritin Khanna and Daya Shanker Kumaria as party respondents No.6 and 7 respectively in the writ petition.

(2.) Notice of this application was issued to the nonapplicant/petitioner on 25/1/2021.

(3.) Having heard learned counsel for the parties and in order to consider the controversy in its large spectrum, I deem it appropriate to implead the aforesaid persons as party respondents No.6 and 7 in the writ petition and also consider the written statement filed by them for disposal of the present case as well as connected cases.