- (1.) Seen the office note. Office has reported that notice to sole respondent is validly served.
(2.) Heard.
(3.) Mr. Akhtar, learned counsel appearing for the petitioner submitted that this writ petition has been filed for setting aside the order dated 7.12.2009 passed by the learned Subordinate Judge-IX, Ranchi rejecting the petition filed on behalf of the petitioner under Order I Rule 10 of the Code of Civil Procedure for impleading the developer "Sri Veenayak Estate and Associate" as the defendant in the suit being the subsequent transferee.;