Sanjeev Prakash Sharma, J. - (1.) Both the writ petitions are being decided by this common order.
(2.) In both the writ petitions, the order dated 25/08/2017 passed by the trial court is under challenge, one is in relation to the application moved by the petitioners under Order 11 Rule 12 & 14 CPC and the other is with regard to the application moved under Order 1 Rule 10 CPC. 2. Both the applications moved by the petitioners have been rejected by the trial court.
(3.) With regard to the order passed by the trial court on the application under Order 1 Rule 10 CPC, learned counsel for the petitioners submits that the petitioners are defendants in the suit and they have moved an application for impleading Rajasthan Financial Corporation as a party. It is submitted that the claim of the plaintiffs-respondents is based on purchase of land and property in auction from Rajasthan Financial Corporation and the sale deed which the defendants have executed is sought to be cancelled.;