Sanjeev Sachdeva,J. - (1.) CM(M) 479/2020 and CM APPL.24407/2020 (stay) The hearing was conducted through video conferencing.
(2.) Petitioner impugns order dated 16.03.2020, whereby, application of the petitioner under Order 1 Rule 10 CPC seeking impleadment in the suit filed by the respondent No.1 has been dismissed.
(3.) Respondent No.1 had filed the subject suit against respondent No.2/Corporation for permanent and mandatory injunction seeking permanent injunction against respondent No.2 thereby restraining respondent No.2, its officials from interfering or creating hindrances in the opening of the second door in the shop of the respondent No.1 on the southern side of the shop. Alternatively, it is prayed that since other shopkeepers have opened similar second gate/doors in their shops, a direction be issued to the respondent No.2 to close the second or third door/gate of other shopkeepers.;