NARENDRA KUMAR Vs. STATE

JUDGEMENT

(1.) I .A. No. 3489/07 has been filed to add four persons as petitioners. It is stated that during the pendency of this writ petition the final order was passed on 6.6.07/ 7.6.07 (Annexure 17). This was impugned by I.A. No. 3488/07. By this order con -... tinuance of four other persons as well, apart from the petitioner, as member was cancelled by the Registrar. Thus, by the second interlocutory application the remaining persons have also joined challenging this Annexure 17. As Annexure 17 is a common order in respect of all persons they have to be permitted to join in this writ petition.

(2.) I .A. No. 3489/07 is accordingly allowed. State has not filed any counter affidavit.

(3.) RESPONDENT No. 5, the Managing Director, Nawadah Central Co -operative Bank Limited has appeared and filed a counter affidavit. It is at his instance that the impugned order has been passed.