MUKESH RATHORE Vs. STATE OF M P

JUDGEMENT

(1.) PETITIONERS to serve a copy of this petition and the respondents to serve their return to Shri Saurabh Sunder, assisting counsel to Shri Singh, during the course of the day.

(2.) LEARNED counsel for the petitioners submitted that in W.P.2538/11, the contractors of sewage line have already been impleaded as respondent No. 4 and 5, they are M/s Ramky Infrastructure Limited and Simplex Meindhardt and the petitioners be permitted to implead those contractors as respondent No. 5 and 6 in this petition. Prayer is allowed.

(3.) SHRI Anshuman Singh, learned counsel appearing for the Municipal Corporation has volunteered to serve these respondents as they are the contractors of the Corporation.