BIMLA MALIK Vs. SEEMA SINGH AND OTHERS

JUDGEMENT

(1.) Defendant-petitioner is in revision petition against the order dated 06.09.2016 dismissing the application filed by her to implead Haryana State Women Hockey Association and Director, Sports and Youth Affairs Department, Haryana as necessary parties.

(2.) It will be noticed that the suit was instituted on 08.03.2010. The application came to be filed on 11.02016. In response to the application, the plaintiff pleaded that no relief is being sought against the parties sought to be added by the defendant-petitioner. The Court after noticing that the application has been filed just to prolong the trial of the case, dismissed the application.

(3.) Learned counsel for the petitioner has vehemently argued that the certificate issued by Haryana State Women Hockey Association in her favour is being challenged. Hence, such association is a necessary party. He has submitted that unless such association is party defendant in the suit, the suit would be liable to be dismissed.