DIVYA BUILDERS A REGISTERED PARTNERSHIP FIRM, HAVING ITS REGISTERED OFFICE AT GANESH CHAMBERS Vs. SUHASINI MANKIRAO POPATKAR

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) Rule. Rule made returnable forthwith and taken up for hearing with consent of counsel for the parties.

(3.) The writ petition challenges an order passed by 8th Joint Civil Judge Senior Division, Nagpur rejecting an application for impleadment of third parties as party defendants to the petitioner's suit, under Order 1 Rule 10 (2) of the Code of Civil Procedure.