CHANAKI SAO ALIAS CHANAKIA Vs. RENU SINGHANIYA

JUDGEMENT

(1.) The interlocutory application has been filed by the petitioners for impleading opposite parties 2nd set and 3rd set who were defendant nos. 3 to 6 in the court below. It is submitted that due to oversight, the said persons who were parties in the court below have not been made parties in the revision application.

(2.) On a consideration of the aforesaid facts and circumstances, it is directed that the said defendants, who have been left out and whose names have been given in paragraph no. 3 of the interlocutory application, shall be added as defendant-opposite party nos. 3 to 6 in the Civil Revision application.

(3.) I.A. No. 3857 of 2007 is accordingly allowed.