(1.) I.A. No.5575 of 2016 Heard Mr. Avinash, learned Counsel, appearing on behalf of the intervener appellants.
(2.) This interlocutory application has been filed by the intervener for impleading them as appellants in the present appeal.
(3.) The applicants cannot be impleaded in the present appeal inasmuch they are neither a necessary nor proper party for adjudication of the lis.