SASMITA NAYAK Vs. ANITA PATTNAIK

JUDGEMENT

(1.) This matter is taken up through hybrid mode.

(2.) Order dtd. 18/3/2020 (Annexure-5) passed in CS No.86 of 2014 is under challenge in this CMP, whereby learned Additional Civil Judge (Senior Division), Dhenkanal rejected an application filed by the Plaintiff/Petitioner under Order 1 Rule 10 CPC read with Order VI Rule 17 CPC filed with a prayer to implead the lis pendens purchasers as parties to the suit.

(3.) Short narration of facts necessary for proper adjudication of this case is that the Petitioner as Plaintiff filed the suit for specific performance of agreement for sale dtd. 10/8/2005 entered with the Defendant through his Power of Attorney.