SATTAR Vs. RAVINDRA KUMAR

JUDGEMENT

(1.) Heard learned counsel for the parties and perused the (sic) Learned Counsel for the parties (sic) that point involved in the petitions only legal and a short one, as such petition may be decided at the (sic) stage. Hence with the consent of the is the matter is being decided at the (sic) stage itself as no counter and (sic) affidavits are required for decided legal point.

(2.) The petitioner has challenged the validity and correctness of the order dated 16.7.2009 passed by the District Judge, Meerut in Sattar and Another v. Ravindra Kumar SCC Revision 19 of 2009 and the order dated 8.4.2009 passed by the Judge Small Causes Court, Meerut in SCC Case No. 53 of 2003 Ravindra Kumar v. Sattar and Another, copy of the orders are appended as Annexure Nos. 1 and 2 to the writ petition.

(3.) The facts in brief are that the judges Small Causes Court Meerut allowed-the impleadment application of the respondent, paper No. 117Ga in S.C.C. Case No. 53 of 2003 Sattar and Others v. Ravinder Kumar.