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    4. APPLICATION UNDER ORDER 1, RULE 10 C.P.C. READ WITH SECTION 151 C.P.C

    APPLICATION UNDER ORDER 1, RULE 10 C.P.C. READ WITH SECTION 151 C.P.C

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    APPLICATION UNDER ORDER 1, RULE 10 READ WITH SECTION 151 C.P.C. ON BEHALF OF THE PLAINTIFF FOR IMPLEADMENT OF ANOTHER DEFENDANT IN A PENDING SUIT FOR PERMANENT INJUNCTION AND MANDATORY INJUNCTION (WHICH BECAME NECESSARY PURSUANT TO THE FILING OF THE WRITTEN STATEMENT BY THE EXISTING DEFENDANT CLAIMING DISMISSAL OF THE PLAINT ON THE GROUND OF NON JOINDER OF THE NECESSARY PARTY).
    application under order 1, rule 10 read with section 151 c.p.c. on behalf of the plaintiff for impleadment of another defendant in a pending suit for permanent injunction and mandatory injunction (which became necessary pursuant to the filing of the written statement by the existing defendant claiming dismissal of the plaint on the ground of non joinder of the necessary party).
    APPLICATION ON BEHALF OF CERTAIN DEFENDANTS UNDER ORDER 1 RULE 10(2) READ WITH SECTION 151 OF THE CODE OF CIVIL PROCEDURE FOR DELETION OF THE NAMES OF THE ANSWERING DEFENDANTS FROM THE ARRAY OF THE PARTIES IN A PENDING SUIT FOR DECLARATION AND RECOVERY OF MONEY.
    application on behalf of certain defendants under order 1 rule 10(2) read with section 151 of the code of civil procedure for deletion of the names of the answering defendants from the array of the parties in a pending suit for declaration and recovery of money.
    APPLICATION UNDER ORDER 1, RULE 10 C.P.C. READ WITH SECTION 151 C.P.C. by FORMER DIRECTOR OF A COMPANY TO BE IMPLEADED AS A DEFENDANT IN A PENDING SUIT FOR DECLARATION AND PERMANENT INJUNCTION.
    application under order 1, rule 10 c.p.c. read with section 151 c.p.c. by former director of a company to be impleaded as a defendant in a pending suit for declaration and permanent injunction.
    APPLICATION UNDER ORDER 1, RULE 10 READ WITH SECTION 151 C.P.C. ON BEHALF OF THE PLAINTIFF FOR IMPLEADMENT OF ANOTHER DEFENDANT IN A PENDING SUIT FOR DECLARATION AND RECOVERY (WHERE THE PLAINTIFF HAS ALSO FILED AN APPLICATION UNDER ORDER 6 RULE 17 OF THE CODE OF CIVIL PROCEDURE SEEKING AMENDMENT OF THE PLAINT WHICH IS ALSO PENDING ADJUDICATION).
    application under order 1, rule 10 read with section 151 c.p.c. on behalf of the plaintiff for impleadment of another defendant in a pending suit for declaration and recovery (where the plaintiff has also filed an application under order 6 rule 17 of the code of civil procedure seeking amendment of the plaint which is also pending adjudication).