PURAN CHAND Vs. RAJ KUMAR AND ORS.

JUDGEMENT

(1.) CM(M) 1155/2015

(2.) The impugned order dated 07.11.2015 reads as under:

(3.) The principles governing impleadment as well who is a necessary and proper party, have come up for consideration before the Supreme Court in Mumbai International Airport Pvt. Ltd. vs. Regency Convention Centre and Hotels Pvt. Ltd. & Ors., 2010 7 SCC 417 wherein it was held as under :