PARVESH KAUSHISH Vs. STATE OF HARYANA

JUDGEMENT

(1.) CM No.3370 of 2019.

(2.) For the reasons mentioned in the application, the same is allowed subject to all just exceptions and the applicant-Vivek Beniwal is ordered to be impleaded as added respondent.

(3.) Main Cases This order of mine shall dispose of three writ petitions bearing CWP Nos.4050 of 2019, 17758 of 2019 and 19409 of 2019 and three applications moved by Sunil Lamba. Vivek Beniwal and Deepak Rana.