Rajasthan High Court - Jaipur
Mitra Grah Nirman Sahakari Sam vs Addi District &Session &Ors on 11 January, 2010
Author: Dalip Singh
Bench: Dalip Singh
IN THE HIGH COURT OF JUDICATURE FOR RAJASTHAN, JAIPUR BENCH, JAIPUR J U D G M E N T S.B. Civil Writ Petition No.292 of 2010 Mitra Grah Nirman Sahakari Samiti Ltd. VERSUS Additional District & Sessions Judge, Sambher lake, District Jaipur & Others. Date of Judgment :::: 11th January, 2010. Hon'ble Mr. Justice Dalip Singh Mr. Sharad Joshi, Counsel for the Petitioner Mr. S.N. Meena, Counsel for the respondents *** By the Court :
Heard learned counsel for the parties.
Perused the impugned order by which the learned trial Court has modified the order of temporary injunction after allowing the application filed by the petitioner for amending the plaint and impleading the non-petitioner No.2 Subhash Kumar as party to the suit on the basis of registered sale-deed executed by the Khatedar prior to filing of the suit. In the facts and circumstances, the impugned order does not call for any interference. Accordingly, the writ petition is dismissed.
(Dalip Singh), J.
Ashok