JUDGEMENT
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(1.) HEARD Sri Prashant Chandra, Senior Advocate assisted by Sri Akshat Srivastava, learned counsel for the revision -applicant.
(2.) NOTICES were issued by this Court to the sole opposite party on 10.02.2014 and the revision applicant was also permitted to serve the opposite party outside the Court through dasti notice.
(3.) AN affidavit of service has been filed by learned counsel for the revision applicant wherein notice issued by this Court, which has been duly served on the opposite party, has been annexed.
This revision petition has arisen out of an order dated 30.10.2013 passed by IInd Additional Judge, Small Causes Court, Room No.19, Lucknow, whereby the revision applicant -plaintiff has been ordered to implead one Sri Mahadeo, son of Munna as one of the defendants in the Original Suit No.573 of 2013, Idea Enterprises vs Branch Manager, Canara Bank.;
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