DEEPAK MEHRA Vs. PAYAL VIJ

JUDGEMENT

(1.) This revision petition is directed against the order dtd. 14/11/2025 (Annexure P-4) (wrongly mentioned as 5/1/2026 in headnote and prayer clause), vide which an application under Order 1 Rule 10 of Civil Procedure Code (for short 'CPC') moved by the revisionist and his vendor Arti for impleading them as defendants in Civil Suit No.2151 of 2021 titled as 'Payal Vij Vs. Gunjan Vij', pending in the Court of learned Additional Civil Judge (Senior Division), Karnal, has been rejected.

(2.) I have heard the learned counsel for the petitioner/revisionist and have gone through the material on record.

(3.) Hon'ble Supreme Court in Sulthan Said Ibrahim versus Prakasan and Ors. 2025(3) RCR (Civil) 176 has explained the scope of Order 1 Rule 10(2) as under: