OMKAR INFRASTRUCTURE Vs. LEGAL HEIRS OF DECEASED MANJULABEN

JUDGEMENT

(1.) This matter is taken up through video conference.

(2.) Civil Application No. 3 of 2019 is filed praying for to join as party respondent No. 11. He states at bar that the applicant of Civil Application No. 3 of 2019 (proposed respondent No. 11) was also joined as a party opponent in the Special Civil Suit No. 501 of 2016 pending before the learned trial Court and to that effect he has also moved the draft amendment. Accordingly, having heard the learned advocates for the parties present and considering the averments made in the Civil Application, the same is allowed. The applicant of Civil Application No. 3 of 2019 is permitted to be joined as party respondent No. 11 in the main Appeal From Order No. 270 of 2018. Necessary amendments be carried accordingly.

(3.) The main appeal from order is filed by the appellants with following main prayer: