- (1.) The petitioner has challenged the order dated 6.7.2013 passed by the Addl. District & Sessions Judge No.18, Jaipur Metropolitan, Jaipur, whereby the learned Judge has dismissed the application filed by the petitioner under Order 1, Rule 10 CPC.
(2.) The learned counsel for the petitioner has contended that at the time of entering into the agreement to sell the petitioner happened to be the Managing Director of the respondent Company. Moreover, certain allegations have been levelled against him in the plaint. Therefore, he has to be impleaded as a party. Hence, the impugned order deserves to be interfered with.
(3.) Heard the learned counsel, and perused the impugned order and also considered the copy of the plaint submitted along with the petition.;