DAYANAND CHINKUMAL BATRA Vs. YASHWANT

JUDGEMENT

(1.) Rule. Rule made returnable forthwith.

(2.) With consent of learned counsel appearing for the parties, the petition is heard finally.

(3.) The petitioner is assailing the order dtd. 21/12/2020 rendered by learned 12th Joint Civil Judge, Senior Division, Nagpur in Special Civil Suit 306/2019, whereby the application preferred by the petitioner under Order I Rule 10 of the Code of Civil Procedure (CPC), to implead respondents 2 and 3 as defendants, is rejected.