SUTLEJ INDUSTRIES LTD. Vs. SHIRDHIYA SYNTHETICS PVT. LTD.

JUDGEMENT

(1.) Condl. No. 125/2009

(2.) ON the no objection of learned Counsel for the respondent, this application is allowed, delay in filing the revision petition is condoned and revision petition is taken up for consideration.

(3.) AN application came to be filed by Radha Krishna Sutz Pvt. Ltd. for being impleaded as party -defendant to the suit. This plea of the applicant to intervene in the application of the plaintiff filed under Order 38 Rule 5 of the Code of Civil Procedure was allowed, however, it was not impleaded as a party -defendant to the suit for the reasons that it was neither a necessary nor a proper party. For having been allowed to intervene in the application of the plaintiff for attachment of the property before judgment, this revision has been filed.