Shree Chandrashekhar, J. - (1.) The learned counsel for the petitioner submits that defects as pointed out by the registry have been removed.
(2.) The petitioner is aggrieved of order dated 01.12.2017 passed in Title Suit No. 08 of 2006 by which his application for impleadment has been rejected.
(3.) Plea urged by the learned counsel for the petitioner is that a subsequent purchaser is a necessary party in the suit.;