VISHAL GOYAL Vs. VISHRANTI CITY RESIDENTS WELFARE SOCIETY

JUDGEMENT

(1.) Leave granted.

(2.) The appellant is aggrieved by the impugned order dated 207.2016 passed in CWP No.14927 of 2015. It is not in dispute that the appellant has not filed any application for impleadment before the High Court, though, the appellant made an attempt by way of an application for intervention. However, in view of the fact that the appellant is likely to be visited with adverse consequences, we are of the view that the appellant should approach the High Court for modification of the order.

(3.) We have taken a similar view vide our judgment dated 11.01.2017 rendered in Civil Appeals arising out of SLP (C) Nos.28640-28641/2016.