Himachal Pradesh High Court
Piyush Jain vs . V.L. Kapoor & Others on 25 July, 2023
Author: Virender Singh
Bench: Virender Singh
Piyush Jain Vs. V.L. Kapoor & Others .
RSA No.81 of 2020 25.07.2023 Present: Mr. K.D. Sood, Senior Advocate with Mr. Het Ram Thakur, Advocate for the appellant.
Mr. Sumit Sood, Advocate for respondent No.1.
None for respondents No.2(a), 2(b)(i), 2(c) to 2(e) and 3.
CMP No.7692 of 2023.
By way of the present application, filed under Order 1 Rule 10 CPC, a prayer has been made to implead Smt. Meera Chauhan wife of Shri Rajesh Chauhan, resident of Motibagh below Bharari, Shimla, District Shimla, H.P., as party in the present case on the ground that in reply to the stay application, respondent No.1 has disclosed the fact that he has sold the suit property to Smt. Meera Chauhan, vide sale deed dated 20.8.2015 and possession of the same has also been delivered to her.
On the basis of the above fact, a prayer has been made to implead Smt. Meera Chauhan, as party, in the main appeal. The application is supported by the affidavit.
Considering the factual position, the present application is allowed and Smt. Meera Chauhan wife of Shri Rajesh Chauhan, resident of Motibagh below Bharari, Shimla, District Shimla, H.P., is ordered to be impleaded as ::: Downloaded on - 26/07/2023 20:40:18 :::CIS party-respondent No.4, in the present case. Amended .
memo of parties be filed within a period of ten days. The application stands disposed of.
(Virender Singh) Judge July 25, 2023(ps) ::: Downloaded on - 26/07/2023 20:40:18 :::CIS