SMT. ASGARI Vs. FAZALDIN AND OTHERS

JUDGEMENT

(1.) Heard Sri Munish Bhardwarj, Advocate for the petitioner.

(2.) By the present writ petition, the petitioner has prayed for a writ of certiorari quashing the order dated 10th March, 2006 passed by the Civil Judge (Junior Division), Roorkee (Annexure No.2 to the writ petition).

(3.) Briefly stated, a suit for permanent injunction was filed by the respondent no.1 against the respondent no. 2 and 3. over the property in dispute, which was registered as O.S. No. 118/2003 Fazaludin Vs. Jaiveer. The petitioner filed an application under Order 1 Rule 10 (2) along with Sec. 151 C.P.C. for impleadment of respondent no. 4, which was rejected by he trial Court but on filing the revision, the same was allowed as a necessary party.