CHANDER MUNI TYAGI Vs. DELHI JAL BOARD

JUDGEMENT

(1.) The hearing was conducted through video conferencing.

(2.) Petitioner impugns order dated 10.02.2020 whereby the application under Order 1 Rule 10 CPC filed by North MCD has been allowed and they have been impleaded in the suit.

(3.) Learned counsel for the petitioner submits that earlier an application was filed by Adarsh Nagar Green Resident Welfare Association (Regd) on 04.05.2013 for impleading the Municipal Corporation of Delhi as a party. Said application was dismissed on 08.03.2018 and thereafter subject application has been filed.