GAURI SHANKER PATHAK Vs. SHANKARANAND UPADHYAY

JUDGEMENT

(1.) HEARD all the parties on Interlocutory application No. 6685 of 2010, interlocutory application No. 10326 of 2010, I. A. No. 9920 of 2010, I. A. No. 9921 of 2010 and I. A. No. 10252 of 2010. All these five interlocutory applications were pressed by their respective counsels and are being disposed of by this common order as all of them are interlinked. HEARD Mr. Shashi Shekhar Dwivedi, the learned senior counsel on behalf of the appellant. Mr. Chitranjan Sinha, the learned senior counsel on behalf of the respondent No. 1. Mr. Raghiv Ahsan, learned senior counsel on behalf of respondent No.2. Mr. Jitendra Kishore Verma on behalf of the interveners and likewise, Mr. V. Nath, the learned counsel on behalf of another interveners.

(2.) FOR the purpose of disposal of these interlocutory applications, the brief facts are stated as hereunder.

(3.) AFTER filing this First Appeal, I. A. No. 6685 of 2010 has been filed by the appellants under Order 39 Rule 1 and 2, C. P. C. praying therein to restrain the respondents from encumbering, alienating, selling or changing or from taking forceful possession of the disputed property till final disposal of this First Appeal. When this application was placed under the heading for orders of petition on 18-11-2010, M/s. Balaji Steel Corporation Pvt. Ltd. appeared and it was sub-mined on behalf of this M/s. Balaji Steel Corporation that since Corporation has purchased the subject-matter of this appeal from the plaintiff respondent No.1, the Corporation may be heard. Therefore, I. A. No. 9920 of 2010 was filed by said Balaji Steel Corporation Pvt. Ltd. under Order 1, Rule 10 read with Order 22, Rule 10, Section 107 (2) and Section 151, C. P. C. praying therein that Corporation be added as party respondent. The said deed dated 10-11-2010 purchased from respondent No. 1 and respondent No. 4 is annexed with the application.