Person should have direct interest in subject matter of litigation to be added as party to suit
Orissa High Court: A Single Judge Bench of Dr A.K. Rath, J., allowed the petition which challenged the order of the trial
Subject Matter
Court not to interfere in writ jurisdiction where civil proceedings are pending for the same subject matter
Punjab and Haryana High Court: A petition was filed before a Single Judge Bench of Tejinder Singh Dhindsa, J. wherein extraordinary jurisdiction