KESHAWA NARAYAN DITYA Vs. U T CHANDIGARH

JUDGEMENT

(1.) Prayer in this application is for impleading the applicants-victims as respondents No.2 to 6 in the main petition.

(2.) Notice of this application has already been issued.

(3.) For the reasons stated in the application, which is duly supported by an affidavit, same is allowed and applicants-victims Vir Singh, Sangam Jha, Munish Kumar, Umakant and Gajinder Kumar are impleaded as respondents No.2 to 6 respectively. Amended memo of parties dated 07.09.2018 is taken on record. Registry is directed to tag the same at the appropriate place of the paper book.