SONALI SIDDHARTH JAIN Vs. NEHA SALECHA

JUDGEMENT

(1.) The instant Civil Revision Petition has been filed by the petitioners under Article 227 of the Constitution of India assailing the order dtd. 22/9/2023 passed in Interlocutory Application No.427 of 2023 in Interlocutory Application No.553 of 2021 in O.P.No.263 of 2019 on the file of the Judge, Principal Family Court, City Civil Court, at Secunderabad (for short, 'the impugned order').

(2.) Heard Mr. M.V. Pratap Kumar, learned counsel for the petitioner.

(3.) Vide the impugned order, the Court below rejected the I.A. that was filed by the petitioners herein seeking for impleadment in Interlocutory Application No.553 of 2021.