VASANT AND ORS. Vs. SAI CONSTRUCTIONS AND ORS.

JUDGEMENT

(1.) In these writ petitions under Articles 226 and 227 of the Constitution of India, the petitioners have called in question the order dated 12.08.2013 passed by the trial Court in O.S. No. 260/2013 on I.A. Nos. 3 to 5 vide Annexure-S. By the impugned order at Annexure-S, the trial Court has rejected the I.A. Nos.3 to 5 filed by the petitioners to implead them as parties to O.S. No. 260/2013.

(2.) Aggrieved by that, the petitioners have filed this writ petition.

(3.) Briefly stated the facts are: