- (1.) Cm-15322-Cii-2014 Prayer in this application is for adding the applicant Punjab Financial Corporation (respondent No.2.) as a necessary and property party for adjudication of the lis.
(2.) For the reasons stated in the application, the application is allowed subject to all just exceptions. CM stands disposed of. CR-3661-2012
(3.) The petitioners are aggrieved of the impugned order dated 03.02.2012 whereby the application dated 15.11.2007 filed by the respondent-Bank i.e. Oriental Bank of Commerce (hereinafter called 'Bank' directing the Record Keeper to return the original sale deed , has been allowed.;