SOHAN SINGH Vs. PRAKASH DEVI

JUDGEMENT

(1.) CM APPL.9460/2004 (for restoration) Heard. Cause shown is sufficient. RC.REV.287/1997 is restored to its original file and number. CM APPL.9460/2004 is allowed and disposed of.

(2.) RC.REV.287/1997: Counsel for the petitioner submits that respondent Nos. 3 to 10 should be deleted from the array of parties since they are not the necessary parties. Request of counsel for the petitioner is acceded to. Respondent Nos.3 to 10 are ordered to be deleted from the array of parties.

(3.) RC.REV.287/1997 is directed against the judgment dated 3rd October, 1996, of the Additional Rent Controller, Delhi (for short the "Controller") in E 1314/85, whereby an order of eviction in favour of the respondents herein has been passed.