Himachal Pradesh High Court
State Of H.P. & Another vs Ram Chander on 12 May, 2022
Author: Sandeep Sharma
Bench: Sandeep Sharma
State of H.P. & another versus Ram Chander .
CWP No. 6950 of 2021.
12.05.2022 Present: Ms. Ritta Goswmai, Additional Advocate General, for the petitioners.
Ms. Rinki Kashmiri, Advocate vice Mr. Janesh Gupta, Advocate, for the respondent.
CMP No. 13041 of 2021 This application under Order 1, Rule 10 read with Section 151 of CPC has been filed on behalf of the applicants/petitioners for impleading State of H.P. through Principal Secretary (PWD) to the Government of H.P. as petitioner in the writ petition.
In view of the prayer made in the application, we are of the view that the proposed petitioner is a necessary party to the writ petition. Accordingly, this application is allowed and State of H.P. through Principal Secretary (PWD) to the Government of H.P. is ordered to be impleaded as petitioner in the writ petition. He shall figure as petitioner No. 3 in the writ petition. Amended memo of parties be filed within two weeks. Registry to carry out necessary correction in the cause title. The application stands disposed of.
CWP No. 6950 of 2021.
Learned Counsel appearing for the respondent submits that she has filed reply in the Registry. Registry to trace and place the same on record.
::: Downloaded on - 12/05/2022 20:07:23 :::CISRejoinder, if any, be filed within two weeks.
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( Mohammad Rafiq ) Chief Justice ( Sandeep Sharma ) Judge May 12, 2022 (hemlata) ::: Downloaded on - 12/05/2022 20:07:23 :::CIS