ANIL KUMAR Vs. T.K. AHUJA

JUDGEMENT

(1.) <FV>Application Dismissed</FV> <DJG>RAJIV SAHAI ENDLAW,J.</DJG> CM No. 24953/2017 (for exemption) Allowed, subject to just exceptions.

(2.) The application is disposed of. CM(M) 720/2017, CM No. 24952/2017 (for stay) & CM No. 24954/2017 (for condonation of 20 days delay in re-filing).

(3.) This petition under Art. 227 of the Constitution of India impugns the order (dated 18th March, 2017 of the Court of Additional District Judge (ADJ)-13, Central, Tis Hazari Courts, Delhi in Civil Suit No. 15647/2016) of dismissal of the application filed by the three petitioners viz. Anil Kumar, Pankaj and Jyoti under Order 1, Rule 10 of the Civil P.C. for impleadment in the suit filed by the respondent no. 1 T.K. Ahuja against the respondents no. 2 and 3 viz. Kashmiro (sic Kashmira) Devi and Kamal Kumar for specific performance of an Agreement of Sale of immovable property.