Arun Bhansali, J. - (1.) This writ petition has been filed by the petitioner aggrieved against the order dated 21.04.2015 passed by the trial court, whereby the application filed by the plaintiffs under Order I, Rule 10 CPC has been allowed and the petitioner, inter Alia, has been impleaded as party-defendant to the suit.
(2.) The respondent No. 1-plaintiff filed a suit for specific performance of contract dated 07.04.2004. In the written statement, it was, inter Alia, indicated that the suit property was already transferred before the suit was filed.
(3.) The plaintiff filed an application on 11.04.2008 under Order I, Rule 10 CPC seeking to implead the subsequent purchasers as party-defendants. The application was opposed and the trial court by its order dated 24.09.2010 dismissed the application filed by the plaintiff. Feeling aggrieved, plaintiff filed S.B. Civil Writ Petition No. 562/2011, the writ petition filed by the plaintiff was disposed of by order dated 19.12.2013, inter Alia, with the following observations and directions:- "In the written statement Banshi Lal, respondent No. 1 (defendant no.1) had alleged that he has already sold the suit property to (1) Sheokat Ali, (2) Panna Lal, (3) Chhitar Mal, (4) Smt. Shanti Bai, (5) Smt. Manbhar Devi and (6) Bhanwar Lal. The petitioner himself wants that the subsequent purchasers should be made a party in his suit otherwise the decree which might be obtained by him against other respondents will be of no use. In the circumstances of the case, the alleged subsequent purchasers, may they be bona fide purchasers or not, appear to be proper parties even if they may not be necessary parties. In the circumstances of the case, application filed under O. I, R. 10 CPC by the petitioner-plaintiff should not have been rejected by the court below and so the impugned order dated 24.9.2010 is hereby quashed and set aside to the extent that the application filed on 4.11.2008 under O. I R. 10 CPC by the petitioner-plaintiff in the trial court should be decided afresh by the trial court in the light of the observations given in this order.";