AMIT GARG Vs. TABASSUM

JUDGEMENT

(1.) Heard Sri Ajit Kumar, Advocate assisted by Sri Manu Saxena, learned counsels for the petitioners, Ari Ajay Kumar Singh and Sri Ashish Kumar Singh, learned counsels for contesting respondent No.1 and Sri Krishna Shukla, who has put in appearance on behalf of respondents No.2 to 4 and learned Standing Counsel for respondents No.5 & 6.

(2.) The petitioner's application seeking amendment/impleadment in original suit no.2004/2004 has been rejected by Court below i.e. the Court of Addl. District Judge, Court No.14, Allahabad by order dated 23.3.2012 and this revision has been preferred assailing the said order. This case has come up before this Court by nomination of Hon'ble the Chief Justice by His Lordship's order dated 19.4.2012.

(3.) The original suit, admittedly, has been filed by the revisionists themselves impleading the following: