RAJINDER SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) CM-5341-2016 Prayer in this application under Order 1, Rule 10 read with Sec. 151 of the Code of Civil Procedure for impleading the applicants as respondent Nos.7 to 16.

(2.) For the reasons stated in the application which is duly supported by an affidavit, the application is allowed and the applicants are ordered to be impleaded as respondent Nos.7 to 16. CM stands disposed of. CWP-5767-2015 (O&M)

(3.) The petitioner is aggrieved of the impugned order 06.12.2014 (Annexure P-10), whereby, in pursuance to the judgment and decree rendered by this Court in RSA No.496 of 1975, this Court decreed the suit granting a symbolic possession in favour of the petitioner against the tenants. The aforementioned judgment dated 09.09.1983 was assailed by the applicants in CM-5341-2016 and tenants in the regular second appeal, in Special Leave Petitions bearing SLP (Civil) Nos.2341 and 3071-74 of 1984, but vide order dated 12.07.1993, the same were dismissed for non-prosecution.