VIRENDER KUMAR Vs. STATE OF HARYANA & ORS.

JUDGEMENT

(1.) CM-8570-CWP-2017

(2.) For the reasons mentioned in the application, the same is allowed. Amendment to the prayer made in the writ petition is brought on record. Registry is directed to tag the said amended prayer at appropriate stage of the case.

(3.) Prayer in this application is for impleading applicant-Vikas Kumar son of Sewa Nand R/o H.No.4, Gali No.4, MITC Colony (Pandito Wali Gali), Sirsa, as respondent No.4.