BEHRAM NOWROSJI GAMADIA Vs. BABLI SAMRATHMAL SETH

JUDGEMENT

(1.) All the above Appeals to stand "Admitted". By the consent of the Learned Counsel for the parties are taken up for hearing forthwith.

(2.) The above Appeals challenge the order dated 22-1-2017 passed by a Learned Single Judge of this Court by which order the Chamber Summons for impleadment being No.55 of 2015 filed by the Respondent Nos.5 and 6 herein came to be allowed and resultantly the said Respondent Nos.5 and 6 were directed to be impleaded as party Defendants to the Suit in question and consequential amendments were directed to be carried out in the Plaint.

(3.) The above Appeals involve common facts and an identical challenge. By the consent of the Learned Counsel for the parties the above Appeal No.368 of 2017 is treated as the lead matter.