JUDGEMENT
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(1.) Re: Civil Misc. Impleadment Application No. 249620 of 2014
Though a counter affidavit has been filed by the appellant but the learned counsel for the appellant does not have any objection to the applicant-Dayal Swarup Kulshrestha being impleaded as respondent no. 6 in this appeal.
(2.) Accordingly, this application stands allowed. The applicant-Dayal Swarup Kulshrestha be impleaded as respondent no. 6.
(3.) Necessary amendment in the array of parties shall be carried out during the course of the day.
Re: Special Appeal;
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