Ram Kripal And Others vs Subhash Chandra And Others
2011 Latest Caselaw 1458 ALL

Citation : 2011 Latest Caselaw 1458 ALL
Judgement Date : 2 May, 2011

Allahabad High Court

Ram Kripal And Others vs Subhash Chandra And Others on 2 May, 2011

Bench: Rajes Kumar




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 4
 

 
Case :- WRIT - C No. - 25283 of 2011
 

 
Petitioner :- Ram Kripal And Others
 
Respondent :- Subhash Chandra And Others
 
Petitioner Counsel :- Dilip Kumar Singh
 

 
Hon'ble Rajes Kumar,J.

The contention of the petitioners is that in a suit being suit no. 3 of 1998, Bhanta Vs. Ram Ashray the petitioners moved an impleadment application being a bonafide purchasers. The said application has been rejected and the revision filed against the said order has also been dismissed. The contention of the petitioners is that in case if the suit will be decided in favour of the plaintiffs their rights will be substantially affected. Therefore, they should be impleaded as a party.

Issue notice to all the respondents returnable at an early date. The petitioner may take steps to serve the respondents within a week.

List in the week commencing 4.7.2011.

Till the next date of listing, the proceeding of the suit may continue but final order may not be passed.

Order Date :- 2.5.2011