I.M.Quddusi, J. - (1.) Heard learned counsel for the revisionist SrJ N. K. Seth and Sri R. K. Agarwal learned counsel appearing for respondent No. 2, i.e., Masonic Temple Lodge Independence, Lucknow.
(2.) On 7.9.2000 while admitting this revision, this Court directed to issue notice to respondent No. 1. According to stamp reporter, the notice has been served on Ram Bali Singh opposite party No. 1 personally on 30.9.2000 as per report of Process Server. Today, this case has been listed at Sl. No. 6 of the cause list, Case called out. No one responded for respondent No. 1. Therefore, this Court has no option except to proceed further even in the absence of opposite party No. 1.
(3.) This revision has been filed against the order dated 7.8.2000 passed in Regular Suit No. 593 of 1999, Masonic Temple Lodge v. Lucknow Development Authority and others, by which application of opposite party No. 1 for his impleadment as party has been allowed, inter alia, on the ground that opposite party No. 1 had filed a Suit No. 341 of 1985 against Masonic Temple Lodge for permanent Injunction and, therefore, he should be impleaded as defendant In the suit in question, i.e., Regular Suit No. 593 of 1999.;