- (1.) We have heard learned senior counsel for the petitioner. We pointed out at the inception that the concerned person Mr. Anil Deshmukh, Minister concerned has not been impleaded as a respondent. Learned senior counsel submits that the same appears to be a mistake and that he is willing to forthwith implead Mr. Anil Deshmukh as respondent No.4. At his oral request, Mr. Anil Deshmukh is impleaded as respondent No.4 and National Investigation Agency (NIA) as respondent No.5, as it is stated that the investigation has been handed over to the NIA by the Central Government.
(2.) Ordered accordingly.
(3.) Amended memo of parties be filed during the course of the day.;