CWP/3443/2020
2021 Latest Caselaw 3763 HP

CWP No. 3443 of 2020

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06.08.2021 Present: None for the petitioner.

Mr. Dinesh Thakur, Additional Advocate General, for respondents No., 1, 2, 4 and 5, through Video

Conferencing.

Mr. Ajeet Saklani, Advocate, for respondent No.3/applicant, through Video Conferencing.

CMP No. 5671 of 2021

On perusal of record, it appears that Mr. Ajeet Saklani,

Advocate, had appeared for respondent No.3 on 23rd September, 2020

and 29th September, 2020. On 14th October, 2020 and 25th November,

2020, Mr.Kulwant Chauhan and Mr. Vikas Rajput, Advocates, had

appeared respectively under instructions of Mr.Ajeet Saklani,

Advocate.

Thereafter, on 17.12.2020, matter was adjourned and

judgment was reserved. However, on that day, presence of Mr.Ajeet

Saklani, Advocate, could not be marked as appearance was through

Video Conferencing and therefore, there is possibility that Mr. Ajeet

Saklani, Advocate, appearing for respondent No.3 could not have been

noticed, resulting into not marking his presence for respondent No.3.

In aforesaid circumstances, request of learned counsel for

respondent No.3 is accepted and his name is directed to be reflected for

respondent No.3 in final order dated 17.12.2020 and judgment dated

18.12.2020 passed by this Court. Registry to carry out necessary

corrections. Application stands disposed of.

             August 06, 2021                                 (Vivek Singh Thakur)
             (ms)                                                     Judge