GOPINATH BHANJA Vs. SETAB UDDIN

JUDGEMENT

(1.) The appellants in MAT 85 of 2023 and MAT 124 of 2023 ventilate a common grievance. The appellants applied before the Hon'ble Single Bench by filing CAN 8 of 2023 praying for being added as party respondents to the writ petition, being WPA 13700 of 2021.

(2.) In respect of this addition of party application I find the only one paragraph for adding them as party is paragraph 9 which is as follows:

(3.) In the application containing 15 paragraphs there is no other paragraph which says about addition of party as necessary parties.