R. Banumathi, Chandrashekhar, J. - (1.) This Letters Patent Appeal is preferred against the order dated 12.08.2013 passed in Interlocutory Application No. 3253 of 2012 in F.A. No. 115 of 2007 in and by which the learned Single Judge dismissed the application filed by the appellant under Order 1 Rule 10 C.P.C. to implead the Jharkhand State Housing Board as a necessary party in the appeal.
(2.) We have heard the learned counsel Mr. Sudhir Kumar Sharma, appearing for the appellant.
(3.) This Letters Patent Appeal has been listed under the caption 'for orders'. Since this Letters patent Appeal is preferred against the order passed in the Interlocutory Application in the First Appeal No. 115 of 2007, we have raised queries regarding the maintainability of the appeal and we have heard the submissions of the learned counsel for the appellant on the question of maintainability of the appeal.;