DISTRICT CRICKET ASSOCIATION Vs. DEPUTY REGISTRAR

JUDGEMENT

(1.) An application has been moved by Mr. Sushil Kumar Jain seeking his impleadment in SB Civil Petitions No.9988/2019 and No.9982/2019.

(2.) For the reasons stated in the application and in view of the fact that he is already a party respondent in the Civil Writ Petition No.9628/2019, the impleadment application is allowed. Mr. Sushil Kumar Jain is impleaded as respondent No.4 in both the petitions. Amended cause title be filed within a week.

(3.) These writ petitions have been filed by the petitioners, laying challenge to the initiation of the enquiry, vide notice dated 25.06.2019 and the consequential orders dated 02.07.2019 and 05.07.2019.