Allahabad High Court
Mohd. Hamja vs Additional Civil Judge (S.D.) Lko.And ... on 6 August, 2010
Author: Rajiv Sharma
Bench: Rajiv Sharma
Court No. - 24 C.M.Application No. 66682 of 2010 Case :- MISC. SINGLE No. - 1191 of 2010 Petitioner :- Mohd. Hamja Respondent :- Additional Civil Judge (S.D.) Lko.And Ors. Petitioner Counsel :- Yogesh Kesarwani,Munawar Sultan Respondent Counsel :- C.S.C.,D.P.S.Chauhan Hon'ble Rajiv Sharma,J.
This is an application for impleadment. No objection has been filed till date.
Application is allowed.
Let applicant be impleaded as opposite party No. 4 in the array of the opposite parties within a week.
Issue notice to newly impleaded opposite party No.4. Since notice on behalf of newly impleaded opposite party No.4 has been accepted by Sri Munwar Sultan, as such, no fresh notice is to be issued. Sri Munwar Sultan prays for and is accorded fifteen days' time to file counter affidavit. Rejoinder affidavit may be filed within next one week. List thereafter, showing the name of Sri Munwar Sultan, as counsel for the opposite party No.4 in the cause list.
Order Date :- 6.8.2010 Ajit/-