RAKESH AGARWAL Vs. MOJAS M. SINGH

JUDGEMENT

(1.) This petition is filed aggrieved of order dtd. 6/11/2023 allowing the application filed under Order 1, Rule 10 CPC by the respondent No.4.

(2.) The brief facts are that the petitioner-plaintiff filed a suit for permanent injunction against the respondent Nos.1 to 3 for property described therein. The petitioner-plaintiff relying upon the unregistered sale agreement dtd. 14/6/2021 claimed to be owner in possession of property, having purchased it from respondent No.1 & 2.

(3.) During the pendency, the respondent No.4 through legal representative filed an application for impleadment and produced a General Power of Attorney (for short 'GPA'). Further pleaded that the suit filed by Executive Board of Methodist Church in India (hereafter 'the Church')/respondent No.4 for declaration against the respondent No.1 is pending. The application was allowed. Hence the present writ petition.