KESARI GOUTHAM REDDY Vs. VELPULA JOHN VICTOR MACAULAY

JUDGEMENT

(1.) Heard Sri Prabhakar Peri, the learned counsel representing the revision petitioner-proposed party and Sri S.Srinivas Reddy, the learned counsel representing the first respondent.

(2.) The CRP is filed as against the order, dated 28.04.2006, made in I.A.No.221 of 2004 in A.S.No.30 of 2001 on the file of IV Additional District Judge, Nellore. The application was filed under Order 1, Rule 10 of the Civil Procedure Code (hereinafter referred to as 'the Code' for the purpose of convenience) for impleading the petitioner-proposed party as one of the respondents in A.S.No.30 of 2001. The learned Judge recorded certain reasons and, ultimately, dismissed the said application. Aggrieved by the same, the present CRP is preferred.

(3.) This court, on 22.06.2006, granted stay of pronouncement of judgment in the said appeal and adjourned the matter to 13.07.2006 and the interim order was extended and the counsel for petitioner is permitted to take out notice and file proof of service. Thus, the matter is coming for admission and at the request of both the counsel on record, the CRP is being disposed of finally.