HIMACHAL PRADESH CRICKET ASSOCIATION Vs. STATE OF HP

JUDGEMENT

(1.) THE Writ Petitioners -applicants have laid motion No. 20008 of 2013 for arraying non -applicants as party in the array of respondents on the grounds taken in the memo of the application. The petitioners -applicants have also moved CMP No. 20010 of 2013 for leave to amend the Writ Petition. Respondents have resisted the same. No notice has been issued to the non -applicants sought to be arrayed as parties so far.

(2.) HEARD .

(3.) RULES of procedure are not themselves an end but are the means to achieve the ends of justice. Procedural laws are meant to further the ends of justice and not to frustrate the same. In this backdrop, it is necessary to keep in view the provisions of Civil Procedure Code read with the object of the procedural laws and to give a flash back of the case, the womb of which has given rise to the applications in hand, as under: