Hon'ble Mr. Justice Aparesh Kumar Singh - (1.) I.A. No. 2541/2012.
(2.) BY this interlocutory application, petitioner seeks to implead Steel Authority of India Limited (SAIL) as party respondent in this case, though the officials representing the Bokaro Steel Plant, a Unit of the SAIL, has already been impleaded as party respondents in the main writ application. For the reasons stated in the I.A., counsel for the petitioner is allowed to implead the Steel Authority of India Limited as respondent no. 6 in this writ application. I.A. is disposed of. WPC No. 1380/2007
(3.) HEARD learned counsel for the parties.;