- (1.) Leave granted.
(2.) In the nature of the order we propose to pass, it is not necessary to go into the various factual aspects. The limited grievance of the appellant is that though the High Court initially had taken a view, while issuing notice, that the appellant will be heard at the time of disposal of the Civil Revision Petition, but finally, by the impugned order, its application for intervention was rejected.
(3.) Having heard the learned counsel on both the sides, we are of the view that in the interest of justice, the intervention application of the appellant should be allowed and the appellant should also be permitted to participate in the proceedings. Ordered accordingly.;