- (1.) Heard Sri Pankaj Mithal, learned counsel appearing for the applicant and Sri Dhruva Narayana, learned counsel representing the plaintiff-opposite parties Nos. 1 and 2.
(2.) By means of this revision, under S. 115 is of the Code of Civil Procedure, 1908, hereinafter called the 'Code', the appellant seeks to challenge the order dated 15/10/1990 rejecting its application for impleadment, as defendant in the Original Suit No. 1563 of 1990 between opposite parties Nos. 1 and 2 and the defendant-opposite parties Nos. 3, 4 and 5 pending in the court of Civil Judge, Meerut. The suit is one for injunction against the defendant-opposite parties Nos. 3, 4 and 5 for restraining them from interfering with the possession of the plaintiff-opposite parties over the vacant land of Bungalow No. (sic).
(3.) The applicant sought its impleadment to the suit as defendant, principally, on the ground that it had entered into agreement of sale with the defendant-opposite party No. 5, Smt. Prem Lata, through her attorney in respect of a part of the land in suit.;