M. BAQUER Vs. UNION BANK OF INDIA

JUDGEMENT

(1.) This civil revision petition under Art. 227 of the Constitution arises out of the order dated 11.02.2016 passed by the learned XIV Additional District and Sessions Judge, Ranga Reddy District at L.B. Nagar, in I.A. No. 198 of 2014 in O.S. No. 495 of 2010. The said I.A. was filed by the defendant bank, the 1st respondent herein, under Order 1, Rule 10 Civil P.C. seeking to implead respondents 2 to 5 herein as parties to the suit. By the order under revision, the trial Court allowed their impleadment. Aggrieved thereby, the plaintiff in the suit is before this Court.

(2.) By order dated 03.06.2016, this Court granted interim stay of further proceedings in the suit while ordering notice to the respondents. Despite service being effected, the 1st respondent-defendant bank did not choose to enter appearance before this Court, either in person or through counsel.

(3.) Heard Sri M. Ravinder Reddy, learned counsel for the petitioner-plaintiff, and Sri Y.S. Venkat Rao, learned counsel for respondents 2 to 5.