DHIAN SINGH Vs. SURINDER KUMAR

JUDGEMENT

(1.) This petition instituted under Article 227 of the Constitution of India assails two separate orders passed by the learned trial Court on 12/1/2023. By one order, an application under Order 1 Rule 10 read with Sec. 151 of the Code of Civil Procedure (in short CPC) moved by respondent No. 2 for his impleadment as defendant No. 2 in the civil suit was allowed. By the other order of even date, an application moved by the petitioner/plaintiff seeking police assistance for implementing interim order dtd. 7/6/2022 passed in his earlier application moved under Order 39 Rules 1 and 2 CPC was dismissed.

(2.) The germane facts may be noticed hereinafter :-

(3.) Submissions