JUDGEMENT
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(1.) THE present writ petition has been filed by the plaintiff- petitioners Manjulata Mehta and Bhagwat Singh Mehta against
Shri Anil Kumar Chajjed and others aggrieved by the order Annex.7
dated 18/5/2010 passed by the learned trial court allowing the
application for impleadment filed by one Mr. Ashok Chordia, Director
of the UTDC Company, Jaipur, who is also respondent no.4 in the
present writ petition.
(2.) THE learned counsel for the petitioner-plaintiffs, Mr. Sundeep Bhandawat submitted that in similar suit filed by the present plaintiff-
petitioners for the same suit property for different flats in one similar
writ petition, namely SBCWP No.6143/2010 Manjulata Mehta &
Anr. vs. Smt. Mala Ganju & anr., this Court has allowed the writ
petition on 16/4/2012 and the application filed by the applicant,
Ashok Chordia under Order 1 Rule 10 CPC was rejected holding that
the said Ashok Chordia has no right of say in the present eviction
suit filed by the plaintiffs. He also submitted that in yet another writ
petition filed by the petitioners, namely SBCWP No. 2619/2012
Manjulata Mehta & anr. vs. Somnath Nayyer decided on 30/3/2011,
another coordinate bench of this Court also similarly held that since
no relief was claimed in the suit against said Shri Ashok Chordia, his
impleadment in the present suit was not necessary. Learned counsel
for the petitioners further submitted that the SLP filed by the
respondent against the said order of the coordinate bench was also
dismissed by the Hon'ble Supreme Court as recorded in the order
passed by this Court in the present writ petition on 17/7/2012 for
which the learned counsel for the respondents, Mr. M.R.Singhvi, Sr.
Advocate sought time to verify this fact but no such rebuttal was
produced by him.
Learned counsel for the petitioners, Mr. Sundeep Bhandawat, therefore, prayed that the present writ petition deserves to be
allowed since by the impugned order dated 18/5/2010, the learned
trial court has unnecessarily and illegally impleaded the said Mr.
Ashok Chordia as defendant in the present suit filed by the
petitioners.
(3.) ON the other hand, Mr. M.R.Singhvi, Sr. Advocate along with Mr. Rajesh Panwar submitted that on the last occasion before the
coordinate bench of this Court on 21/2/2013, learned counsel for the
petitioners was directed to file affidavit along with copy of the
resolution (sic ! Dissolution) deed of the firm and copy of the same
may be supplied to learned counsel for the respondents and since he
has not filed any such affidavit, the present writ petition deserves to
be dismissed for want of compliance on his part. On the submission
of learned counsel for the petitioners that the present writ petition is
also squarely covered by the afore cited two decisions of this Court
between the same parties on the same issue, learned counsel for the
respondents, Mr. M.R.Singhvi had nothing to controvert the same.
About filing of the affidavit, learned counsel for the petitioner,
Mr. Sundeep Bhandawat submitted that there was no question of
dissolution of a limited company known as UTDC and the dissolution
of the company, even if it has happened at the hands of Registrar of
Companies, that has no relevance in the present matter and Mr.
Ashok Chordia, so called Director of the Company, cannot have any
say in the matter in the present suit filed by the plaintiffs for eviction.
He reiterated that the present writ petition also deserves to be
similarly allowed as the two writ petitions filed by the same
petitioners have already been allowed as aforesaid by this Court.;
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