M.N. Bhandari, J. - (1.) By this writ petition, a challenge has been made to the order dated 06.10.2010 whereby application moved by Petitioner under Order 1 Rule 10 of Code of Civil Procedure was dismissed.
(2.) Learned Counsel for Petitioner submits that Respondent made an application for seeking eviction against non -Petitioner Nos. 3 and 4. The Petitioner herein also preferred an application for eviction against the same non -Petitioners. Since, the matter was settled between the Petitioner and the non -Petitioner Nos. 3 and 4, property was evicted and given to the Petitioners. The application for eviction so moved by Petitioner stood disposed of accordingly.
(3.) Petitioner thereupon made an application under Order 1 Rule 10 of Code of Civil Procedure to seek their impleadment in pending application for eviction made by the non -Petitioner No. 2. The application aforesaid has been dismissed. It is stated that since, other application for eviction filed by Petitioner has already been granted, he is a necessary party in application moved by non -Petitioner No. 2.;