Full Judgment Text
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NON-REPORTABLE
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO. 4081 OF 2016
[@SPECIAL LEAVE PETITION (C) NO. 28479 OF 2010]
M.K.UTTHAN SUDHAR SAMITI MARYADIT and another Appellant(s)
VERSUS
BABULALSHUKLA & ORS. Respondent(s)
J U D G M E N T
KURIAN, J.
1. Leave granted.
2. In the nature of the order we propose to pass, it
is not necessary to go into the various factual
aspects. The limited grievance of the appellant is
that though the High Court initially had taken a
view, while issuing notice, that the appellant will
be heard at the time of disposal of the Civil
JUDGMENT
Revision Petition, but finally, by the impugned
order, its application for intervention was rejected.
3. Having heard the learned counsel on both the
sides, we are of the view that in the interest of
justice, the intervention application of the
appellant should be allowed and the appellant should
also be permitted to participate in the proceedings.
Ordered accordingly.
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4. The appellant shall also be permitted to
participate in the Civil Revision Petition No. 414 of
2004 pending before the High Court. We request the
High Court to expedite the disposal of the petition.
5. In view of the above, the appeal is disposed of
with no order as to costs.
.......................J.
[ KURIAN JOSEPH ]
.......................J.
[ R. BANUMATHI ]
New Delhi;
April 18, 2016.
JUDGMENT
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