RAHUL GUPTA Vs. PRATAP SINGH

JUDGEMENT

(1.) This is an appeal preferred by the appellant/plaintiff challenging the order dated 05.02.2013 passed by a learned Single Judge of this Court in OA No.19/2011 which in turn was filed in CS(OS) No.1098/2008. The said order dated 05.02.2013 is hereinafter referred to as the "impugned order".

(2.) The learned Single Judge has, by the impugned order, set aside the order dated 14.12.2010 passed by a Joint Registrar of this Court in IA No.15286/2008 in CS(OS) No.1098/2008. The Joint Registrar had, by the said order dated 14.12.2010, rejected the application filed by respondent no. 1 under Order 1 Rule 10(2) of the Code of Civil Procedure (hereinafter referred to as the "Code") seeking impleadment as a defendant in the aforementioned suit filed by the appellant/plaintiff.

(3.) Aggrieved by the order dated 14.12.2010 passed by the Joint Registrar rejecting the application of respondent no. 1 for impleadment as a defendant in the suit, the respondent no. 1 had preferred an appeal under Rule 4 of Chapter II of the Delhi High Court (Original Side) Rules, 1967 (hereinafter referred to as the "O.S. Rules") before the learned Single Judge. The learned Single Judge has by the impugned order allowed the said appeal and impleaded respondent no. 1 as a party to the suit filed by the plaintiff. The plaintiff being aggrieved by the said impugned order has filed the present appeal.