GULSHAN KUMAR ARORA Vs. ASHWANI SHUKLA

JUDGEMENT

(1.) The appeal impugns the order dated 9th September, 2013 (of the learned Single Judge of this Court exercising ordinary civil jurisdiction in CS(OS) No.508/2005 filed by the appellant) rejecting the request of the appellant/plaintiff for forthwith decreeing his suit for specific performance of an Agreement of Sale of immovable property insofar as against the sole respondent to this appeal.

(2.) Notice of this appeal was issued. The sole respondent appeared through counsel.

(3.) On perusal of the appeal paper book, we found that besides the sole respondent who is defendant No.1 to the suit, there are other defendants also to the suit and who have not been impleaded as parties/respondents to this appeal. We as such, at the outset enquired from the counsel for the appellant/plaintiff as to how this appeal, without impleading all the parties to the suit from which this appeal arises as parties to this appeal, is maintainable.