ASHWANI KUMAR Vs. SANJAY KUMAR

JUDGEMENT

(1.) By way of this petition filed under Article 227 of the Constitution of India, the petitioner has challenged order dtd. 12/9/2016, passed by the Court of learned Senior Civil Judge, Rampur Bushahr, in an application filed under Order 1, Rule 10 of the Code of Civil Procedure (hereinafter referred to as 'Code' for short), in Civil Suit No. 52-1 of 2012, titled as Sanjay Kumar and others vs. Kamlesh Kumar, vide which, learned trial Court has ordered the impleadment of the present petitioners as defendants in the said suit.

(2.) Brief facts necessary for adjudication of the present petition are as under:-

(3.)