- (1.) THE petitioners in this revision petition are not parties in the suit, yet they have approached this Court. A few facts relevant for the decision of this petition may be briefly noticed.
(2.) MR. Amarjit Singh Monga, the Contractor, filed a suit for permanent injunction "restraining the defendant No. 7 from taking up the work of fixing of white glazed tiles at Girls Hostel of Women Polytechnic, Patiala and Administrative Block. . . . . . " He also made prayer for the grant of temporary injunction. This application was dismissed by the learned trial Court vide its order dated September 24, 1992. Aggrieved by this order, Mr. Amarjit Singh Monga filed an appeal before the Additional District Judge, Patiala. Learned lower Appellate Court set aside the order passed by the learned trial Court and directed the respondents "to get the work done in accordance with the latest letter of the Government dated 1. 8. 91 issued by the Government of Punjab, Department of Public Works Branch II. "
(3.) IT appears that while the aforesaid appeal was pending, the petitioners moved an application under Order 1 Rule 10 C. P. C. read with section 151 C. P. C. for being impleaded as respondents. Notice of the application was given to Mr. Monga, who filed a reply. Thereafter, an application under Order 6 Rule 17 of the Code of Civil Procedure was filed for amendment of the application, which had been filed earlier under Order 1 Rule 10 of the Code of Civil Procedure. The learned Additional District Judge, Patiala before whom the appeal filed by Mr. Monga was pending, has dismissed two applications by two separate orders passed on December 15, 1992.;