Punjab-Haryana High Court
Rajiv Kumar vs Pb. Small Industries & Export Corp. Ltd on 4 August, 2016
202 CM No.4158 of 2016 in
CWP No.12959 of 2011.
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Rajiv Kumar vs. Punjab Small Industries & Export Corporation Limited.
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Present : Mr.Sant Kashyap, Advocate, for the non-applicant-petitioner. Mr.Jatinder Singh Khokhar, Advocate, for Mr.Ramandeep Singh Pandher, Advocate, for the applicant-respondent No.26.
*** Notice to counsel for the non-applicant-petitioner. Mr.Sant Kashyap, Advocate, accepts notice. He has no objection in impleadment of the applicant as party-respondent.
For the reasons mentioned in the application, the same is allowed subject to all just exceptions and the applicant is ordered to be impleaded as party-respondent No.26 to the writ petition.
Amended memo of parties is taken on record. The newly added respondent may file reply-affidavit, if any, with advance copy to opposite counsel.
CM stands disposed of.
(SURYA KANT)
JUDGE
August 04, 2016 (SUDIP AHLUWALIA)
mohinder JUDGE
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