S.RAVINDRA BHAT, J. - (1.)THE present appeal is filed against an order dated 13.3.2013 of the learned Single Judge dismissing Civil Suit bearing CS(OS) no.480/2013.
(2.)THE learned Single Judge was of the opinion that another suit for permanent injunction against the six defendants, bearing CS(OS) No.1529/2011 in respect of the same piece of land i.e. 1 Bigha 7 Biswas out of Khasra No.24/2, Village Masudabad, Najafgarh, Delhi was pending and having regard to the facts and circumstances of the case, the present suit amounted to multifarious litigations.
During the course of hearing, it was suggested to the appellant as well as the respondents who were impleaded as the defendants in the suit that the impugned order would not be disturbed and that the plaintiff's request for appropriate amendment may be considered in the light of the contentions of the parties to incorporate the necessary reliefs, which were claimed in the present suit, may also be considered.

(3.)THE learned counsel for the parties expressed no objection to this. It was submitted on behalf of the respondent no.1 through Mr. Amit Chadha, learned senior counsel, that an application for impleadment bearing CM 11212/11 may be considered. The learned counsel for the appellant does not oppose this request. Accordingly, by consent of the parties, IA 11212/2011 in Suit No.1529/2011 is allowed. Respondent Nos.1 and 2 (Sh. Parmanand Sharma and Sh. Naresh Dagar) are directed to be impleaded in the pending Suit.