Kurian, J. - (1.)Leave granted.
(2.)The appellants are aggrieved since adverse orders have been passed against them by the High Court, as per the impugned order, without hearing them. It is not in dispute that the orders passed against the appellants adversely affect them. Equally, it is not in dispute that their impleadment applications have been rejected. In this context, it is relevant to note that the appellants approached the High Court by way of applications for impleadment pursuant to the liberty granted by this Court vide order dated 26.10.2015.
(3.)Be that as it may, in view of the above factual matrix it will be just and proper if the appellants are impleaded in the pending proceedings before the High Court and they are heard by the Court as far as modification of the impugned orders are concerned.