S.MURALIDHAR,J. - (1.)Pursuant to the preliminary objection raised on the last occasion by Respondent No. 1 on the locus standi of the Appellant, the present application has been filed seeking to implead as co-Appellants 125 Plaintiffs who were parties in CS (OS) 176 of 2015. Such of those Plaintiffs who have not been able to join the present Applicants are sought to be impleaded as proforma Respondents in the appeal.
(2.)Having heard learned counsel for the parties and considering that the Applicants are themselves Plaintiffs in the suit, the application is allowed.
(3.)The amended memo of parties is taken on record.
FAO (OS) 8/2020 and CM APPL. 3425/2020 (stay)