Punjab-Haryana High Court
Hindustan Forests Co P.Ltd vs State Of J& K And Ors on 13 July, 2016
Sr. No.203
CMA No.12 of 2016 in
CAPP No.4 of 2012
The Hindustan Forest Company Pvt. Ltd.
vs.
The State of Jammu and Kashmir and others
Present:- Mr. Amit Jhanji, Advocate
for the appellant.
Mr. Anand Chhibbar, Senior Advocate with
Mr. Shaurya Sharma, Advocate
for the respondents.
Mr. J.P. Bhatt, Advocate
for the applicant.
****
Through the present application, impleadment of the applicant as respondent No.4 in the main appeal is sought for.
Notice of the application to the counsel for the non- applicants/respondents.
In view of the averments made in the application, duly supported by an affidavit and after hearing learned counsel for the parties, the application is allowed and the applicant is ordered to be impleaded as respondent No.4. Registry is directed to make necessary correction in the memo of parties.
CM stands disposed of.
(S.J. VAZIFDAR) ACTING CHIEF JUSTICE (DEEPAK SIBAL) JUDGE July 13, 2016 Jyoti 1 1 of 1 ::: Downloaded on - 15-07-2016 00:22:37 :::