KIDAR NATH Vs. DEPUTY COMMISSIONER, SAS NAGAR

JUDGEMENT

(1.) This is an application for placing on record the written statement along with copies of Annexures R-3/1 to R-3/15 on behalf of respondent Nos.3 and 4.

(2.) For the reasons mentioned in the application, the same is allowed. Written statement along with Annexures R-3/1 to R-3/15 filed on behalf of respondent Nos.3 and 4 are taken on record.

(3.) This is an application for placing on record the replication to the written statement filed on behalf of respondent Nos.3 and 4 along with its Annexures P-33 to P-36.