Mahesh Chandra Tripathi, J. - (1.) Heard learned counsel for the applicant.
(2.) In view of the order, which is proposed to be passed today, notices need not go to the private respondent.
(3.) Jai Prakash and another are before this Court assailing the judgement and orders dated 25.01.2017 passed by Civil Judge (Junior Division), City Jaunpur by which the impleadment application filed by petitioners under Order 1 Rule 10 CPC which was filed in OS no.558 of 2010 (Om Prakash vs. Lal Chand and another) was rejected and also set aside the judgment and order dated 23.09.2017 passed by District Judge in Civil Revision no.28 of 2017 by which the revision filed against the aforesaid order was also rejected and also allow the aforesaid impleadment application and direct to implead the petitioners being necessary party in Civil Suit as defendant.;