NITIN GANDHI Vs. DINYAR PHEROZ DUBASH

JUDGEMENT

(1.) This appeal is directed against the order dated 28 October 2013 in Chamber Summons No.2087 of 2011 in Suit No.1241 of 2007 declining the appellants (original plaintiffs) leave to implead subsequent purchaser of the suit property and for consequential amendments to the plaint.

(2.) We have heard Mr. Shailesh Shah, learned senior counsel for the appellants, Mr. Pradeep Sancheti, learned senior counsel for respondent No.5 (subsequent purchaser), Mr. Ramchandran N. for respondent Nos.1 to 3 (original defendant Nos.1 to 3) and Ms. Usha R. Tiwari for respondent No.4 (original defendant No.4). With the consent of learned counsel for the parties, we have taken up not merely this appeal, but also Notice of Motion No.2308 of 2007 in Suit No.1241 of 2007 (Motion seeking interim reliefs in the Suit), for final hearing and disposal.

(3.) For the purposes of present appeal, the parties shall be referred to by their descriptions in the trial court, i.e., the appellants shall be referred to as the plaintiffs, respondent Nos.1 to 4 as the defendants and respondent No.5 as the 'subsequent purchaser', for the sake of convenience.