VISHAMBHAR Vs. CHHOTELAL

JUDGEMENT

(1.) Shri Gaurav Mishra, Advocate for the petitioner.

(2.) Shri R.K.Mishra, Government Advocate for respondent/State.

(3.) Dismissal of an application under Order 1 Rule 10 of CPC preferred by defendant No.2 for impleading the person as a party, who had purchased the suit property prior to the institution of suit, has impelled the defendant No.2/petitioner to invoke the supervisory jurisdiction of this Court under Article 226 of the Constitution by this petition.