CHHAGANBHAI UKABHAI MAIYATRA Vs. PRATAPBHAI HAMIRBHAI DODIA

JUDGEMENT

(1.) BY way of this petition under Articles 226 and 227 of the Constitution of India, the petitioners have prayed for the following reliefs:-

(2.) THE relevant facts that can be culled out from the record of the petition are as under:-

(3.) IT transpires from the record that as respondent No.1-original plaintiff came to know about this, he filed application Exh.12 under the provisions of Order 1 Rule 10 for joining the present petitioners as parties in the said suit. Summons by way of a public notice came to be issued in the newspaper. In response to the said notice, the petitioners appeared before the learned trial Court and contested application Exh.12. By impugned order dated 22.06.2011, the learned trail Judge has been pleased to allow the said application Exh.12 and has also been pleased to direct the present petitioners to be added as defendant Nos.8 to 13 in Special Civil Suit No.46 of 2010. Being aggrieved by the said order, the present petition is filed.