PURSHOTTAM DAS AGARWAL Vs. PRAKASH AGARWAL

JUDGEMENT

(1.) With the consent of the parties, matter is heard finally.

(2.) In this petition under Article 227 of the Constitution of India, the petitioner assailed the validity of the order dated 04/08/2014 by which application filed by the petitioner under Order 1 Rule 10 of the Code of Civil Procedure has been rejected. The petitioner has also assailed the validity of the order dated 15/09/2014 by which application for review filed by the petitioner has been rejected.

(3.) Facts giving rise to filing of the writ petition briefly stated that the respondent no. 1 filed a suit against respondent no. 2 seeking the relief of the specific performance of the contract on the strength of agreement dated 02/02/2008. The petitioner during the course of the suit filed an application for impleadment, which has been rejected by the Trial Court by impugned order dated