HASAN MAJEED Vs. ASHOK KUMAR KHATRI

JUDGEMENT

(1.) This interlocutory application has been filed by the intervenor, namely, Hasan Majid for impleading him as a party respondent in the present appeal as his right and interest are directly affected.

(2.) The intervenor alleges that the present Second Appeal (Second Appeal No. 317 of 2018) has been filed in the name of this intervenor as appellant under his forged signature on the Vakalatnama. Prayer has also been made for taking action including lodging F.I.R. against the persons responsible for filing the instant Second Appeal after forging the signature of the intervenor.

(3.) Mr. Syed Alamdar Hussain, learned counsel appearing on behalf of the intervenor has submitted that the intervenor learnt that the present appeal has been filed in his name without his knowledge or consent by forging his signature on the Vakaltnama. It is further submitted that neither the intervenor authorized or executed any Vakalatnama nor he instructed any advocate to file or proceed with the instant second appeal. When the aforesaid forgery came to the knowledge of the intervenor, he immediately complained to Hon'ble the Chief Justice of this Court stating that the present Second Appeal No. 317 of 2018 has been filed fraudulently in the name of the intervenor by forging his signature on the Vakalatnama. The complaint petition has been attached to this interlocutory application as Annexure- R/1.