SMITHA ANAND Vs. SANDESH REDDY

JUDGEMENT

(1.) THIS batch of five civil revision petitions arises between the parties, who are common, in two separate but identical suits. Hence, they are being heard and disposed of together.

(2.) I have heard Sri Sharad Sanghi, learned Counsel for the petitioner, and Sri C. Sanjeeva Reddy, learned Counsel appearing for respondent No. 1.

(3.) AT the hearing, it has come out that respondent No.1 has also filed IA No.983 of 2011 to implead the said persons in an interlocutory application, filed under Order XV-A of the Code. Similarly, respondent No.1 has filed IA Nos.4453, 4454 and 4455 of 2010 to implead the petitioner and respondent No.3 as defendant Nos.2 and 3 in OS No.684 of 2010 and as respondent Nos.2 and 3 in IA No.4351 of 2010 and another interlocutory application filed under Order XV-A of the Code.