Arun Kumar Tyagi,J. - (1.) CRM-19303-2021 For the reasons mentioned in the application, the same is allowed and the applicant/complainant is allowed to be impleaded as respondent No.2 in the present petition. CRM-19302-2021
(2.) For the reasons mentioned in the application, the same is allowed and amended memo of parties and reply filed by respondent No.2-complainant are taken on record. CRM-19299-2021
(3.) For the reasons mentioned in the application, the same is allowed and respondent No.2-complainant is exempted from filing certified/true typed copies of Annexures R-2/1 to R-2/3 and photocopies of the same are taken on record. CRM-M-12193-2021 ;