Rajasthan High Court - Jodhpur
Hindustan Zinc Karm.Kalyan Federation vs Union Of India And Ors on 2 September, 2021
Author: Inderjeet Singh
Bench: Inderjeet Singh
HIGH COURT OF JUDICATURE FOR RAJASTHAN
JODHPUR
S.B. Civil Writ Petition No. 214/2014
Hindustan Zinc Workers Fede.intuc
----Petitioner
Versus
Union Of India And Ors
----Respondent
Connected With
S.B. Civil Writ Petition No. 1393/2006
Hindustan Zinc Karm.kalyan Federation
----Petitioner
Versus
Union Of India And Ors.
----Respondent
For Petitioner(s) : Mr. M.S. Godara
For Respondent(s) : Mr. G.R. Punia, Sr. Advocate
Mr. Rajesh Joshi, Sr. Advocate
assisted by Ms. Kamini Joshi
Mr. Mukesh Rajpurohit, ASG
HON'BLE MR. JUSTICE INDERJEET SINGH
Order 02/09/2021 Heard on application under Order 1 Rule 10 CPC, filed on behalf of applicant-Hindustan Zinc Workers Federation for being impleaded as party respondents in the instant writ petition.
For the reasons mentioned in the application, applicant- Hindustan Zinc Workers Federation is impleaded as party respondent in the writ petition.
Learned counsel for the petitioner may filed amended cause title within a period of two weeks.
Office to proceed further.
The application stands disposed of.
(INDERJEET SINGH),J 16,17-T.Singh/-
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