Nirmaljeet Kaur vs The Jodhpur Vidhyut Vitran Nigam ...
2021 Latest Caselaw 11043 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

S.B. Civil Writ Petition No. 4377/2021

Moinudin Khan Nasarani

----Petitioner Versus The Jodhpur Vidhyut Vitran Nigam Ltd.

----Respondent

Connected With

S.B. Civil Writ Petition No. 4384/2021 Mukesh Mehta

----Petitioner Versus The Jodhpur Vidhyut Vitran Nigam Ltd.

----Respondent S.B. Civil Writ Petition No. 4386/2021 Jagdev Singh

----Petitioner Versus The Jodhpur Vidhyut Vitran Nigam Ltd.

----Respondent S.B. Civil Writ Petition No. 4389/2021 Nirmaljit Kaur

----Petitioner Versus The Jodhpur Vidhyut Vitran Nigam Ltd.

----Respondent S.B. Civil Writ Petition No. 4392/2021 Nirmaljeet Kaur

----Petitioner Versus The Jodhpur Vidhyut Vitran Nigam Ltd.

----Respondent S.B. Civil Writ Petition No. 4393/2021 Jagdev Singh

----Petitioner Versus

The Jodhpur Vidhyut Vitran Nigam Ltd.

----Respondent

(2 of 2)

For Petitioner(s) : Mr. Mohit Singhvi For Respondent(s) : Mr. Dhanesh Saraswat

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

16/07/2021

The matter comes up for consideration of

applications (01/21) in each writ petition for impleading

the Municipal Corporation (North), Jodhpur as party

respondent No.3.

Learned counsel Mr. Dhanesh Saraswat has no

objection if the aforesaid applications are allowed.

In view of the above, the aforesaid applications are

allowed. The Municipal Corporation (North), Jodhpur is

impleaded as party respondent No.3 in each writ petition.

Amended cause title already filed in each writ petition is

taken on record. Let the same be placed appropriately.

Office to proceed.

(VIJAY BISHNOI),J

90-95 ms rathore

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