M.M.AGGARWAL, J. - (1.) THIS is petition against order dated 9.4.2007 passed by Civil Judge (Jr. Division), Gurgaon whereby request of the present petitioner to be impleaded as party was declined.
(2.) THE facts of the case are that respondent Nos. 1 to 4 had filed one suit for permanent injunction as against respondent Nos. 5 to 7. M/s Inter-state Development Designs and Engineering Consultancy Pvt Ltd respondent No. 7 was defendant No. 3 in that suit. This Inter State Development Designs and Engineering Consultancy Pvt. Ltd. had filed two suits as against plaintiffs of that case i.e respondent Nos. 1 to 4. All these three suits were filed in the year 1995 and 1996 and then were ultimately consolidated and taken up for trial together. From the perusal of the plaint of these cases, it comes out that these relate to properties originally owned by one Balraj Vadera. Respondents Aswal Vadera etc, now respondent Nos. 1 to 4, who had filed the suit, happen to be sons and widow of that Balraj Vadera and claims that Balraj Vadera had executed will in her favour on 14.7.1995 before his death.
(3.) IT comes out that Aswal Vadera had also filed a probate application in the High Court at Delhi in which present petitioner was also made one of the respondents.;