SURJEET KAUR Vs. SARDAR RAJA SINGH OBEROI

JUDGEMENT

(1.) The present application under Order I Rule 10 of the Code of Civil Procedure, 1908 (hereinafter referred to as "CPC") has been filed on behalf of the plaintiff seeking impleadment Religare Finvest Limited as defendant No. 5 in the array of parties.

(2.) It is submitted in the application that the plaintiff has filed the Suit for Partition and Possession of 50% of the residential property comprising House No. B-47, Greater Kailash-I, New Delhi-110048 admeasuring 896 sq. mts. (hereinafter referred to as "suit property") belonging to Late Sardarni Mohinder Kaur besides other relief for permanent injunction for restraining the defendants from creating any third-party rights in the suit property; for Mesne Profit commensurate with her share in the suit property and also for Rendition of Accounts.

(3.) It is submitted that on 7/6/2021, this Court directed the defendants to maintain the status quo in respect of the suit property and they were given 30 days for filing the Written Statement, but the defendants failed to do so. Finally, the defendants have filed their Written Statement belatedly along with the application for condonation of delay on 3/12/2021.