DHAJARAM Vs. JANAKRAM

JUDGEMENT

(1.) Shri Gupta, learned counsel for respondents No.2 and 13 submits that he has filed the power today itself.

(2.) With the consent of the parties, the matter is heard finally.

(3.) The petitioner/plaintiff is challenging the order dtd. 1/2/2023 passed by the 1st Civil Judge, Class-II, Raigarh in Civil Suit No.A/432/2013 whereby the application filed under Order 1 Rule 10 of the CPC for impleadment of party has been rejected.