Ram Chand Gupta, J. - (1.) C.M. No. 19825 -CII of 2011.
(2.) APPLICATION is allowed subject to all just exceptions. Civil Revision No. 4976 of 2011 The present revision petition has been filed under Article 227 of the Constitution of India for setting aside order dated 11.5.2011, Annexure P4, passed by learned Additional Civil Judge, (Senior Division), Jhajjar, vide which application filed by present petitioners under Order I Rule 10 of the Code of Civil Procedure (hereinafter to be referred as the 'Code') for impleading them as party was dismissed.
(3.) I have heard learned counsel for the petitioners and have gone through the whole record carefully including the impugned order passed by learned trial Court.;