SARAT CHANDRA MOHAPATRA Vs. STATE OF ORISSA

JUDGEMENT

(1.) HEARD learned Counsel for the parties.

(2.) THE order dated 10.7.2007 passed by the learned Civil Judge (Senior Division), Kendrapara in L.A. Suit No. 6 of 1999 rejecting the application filed by the petitioner for being impleaded as a party to the suit under Order 1, Rule 10, C.P.C. is under challenge.

(3.) THE procedure adopted by the learned Civil Judge is illegal and cannot be sustained in law.