DEVENDRA KUMAR JAIN Vs. SANJEEV GOEL

JUDGEMENT

(1.) Present application has been filed by the plaintiffs under Order I Rule 10 read with Sec. 151 CPC seeking impleadment of Mr.Ranjit Bansali, proprietor of Oswal Electricals as defendant to the present suit.

(2.) Learned counsel for the plaintiffs submits thatat the time of filing the present suit, the plaintiffs were under the bona fide impression that the defendant No. 1 was operating fromthe premises located at BA-15, Phase 2, Truck Market, Mangolpuri Industrial Area, Delhi- 110083. However, during the execution of the Local Commission on 24/9/2021, the plaintiffs came to know that the saidpremise was controlled and operated by the proposed defendant no.2 and not by defendant no.1. Learned counsel for the plaintiff further submits that now no relief qua defendant No.1 is sought and thereby, his name be deleted from the Array of Parties mentioned in the Amended Memo of Parties dtd. 1/12/2021.

(3.) In view of the reasons stated in the present application and the submission of counsel for the plaintiff, the application is allowed. Defendant No.1 is deleted from the Array of Parties and Mr.Ranjit Bansali, proprietor of Oswal Electricals is impleaded as defendant in the present suit.