SURINDER KUMAR KHOSLA Vs. PRADIP PUNDALIK GHADI AMONKAR

JUDGEMENT

(1.) RULE. Rule is returnable forthwith and heard by consent.

(2.) PETITIONERS are before this Court aggrieved by order dated 7. 7. 2008 passed in Special Civil Suit No. 1/2005/b by Civil Judge Senior Division, Mapusa Goa, thereby rejecting defendants' application for impleadment of Economic Development Corporation, Panaji as party defendant.

(3.) WHILE it is a fact that the plaintiffs have opposed this application and do not want to add to array of defendants. The averments contained in the plaint, written statement, and counter claim reference to actions on the part of the economic Development Corporation is disclosed in various paragraphs.