SANJEEV SHARMA Vs. NAND LAL AND 2 OTHERS

JUDGEMENT

(1.) This application has been filed under Article 227 of the Constitution challenging the order dated 1.5.2017 passed by the Additional Chief Judicial Magistrate, Court No. 3 in P.A. Case No. 26 of 2014 (Nand Lal & others Vs. Sanjeev Sharma & others) and the order dated 26.2.2018 passed by the Additional District Judge in Rent Control Appeal No. 11 of 2017.

(2.) The learned Courts below have not been impleaded as parties.

(3.) Sri Anoop Trivedi, learned counsel for the petitioner prays for and is granted liberty to implead the learned Courts below in the array of parties as proforma respondents during the course of the day.