HARISH KUMAR BHALLA Vs. MANNU TALWAR

JUDGEMENT

(1.) I.A. 2434/2018 in I.A. 2433/2018

(2.) Learned counsel for the appellant/applicant stated that while deciding the impleadment application, the learned Joint Registrar manifestly failed to appreciate that the appellant/applicant's direct interest was involved in the subject matter, i.e., Dwelling Unit No. 3 (2nd Floor) of property bearing no. 208, Sant Nagar, New Delhi - 110 065.

(3.) The relevant facts of the present case are that the respondent no. 1/plaintiff (hereinafter referred to as "owner") has filed the present suit for possession, declaration and injunction with respect to Dwelling Unit No. 3 (2nd Floor) of property bearing no. 208, Sant Nagar, New Delhi - 110 065 against the respondent no. 2/defendant (hereinafter referred to as "builder").