INDER JIT SINGH Vs. PURAN DAI

JUDGEMENT

(1.) Present petition is filed challenging order dated 17.11.2009 passed by learned Rent Controller, Amritsar thereby directing the landlord (respondent herein) to implead Sanjiv Kumar as one of the respondent.

(2.) Learned counsel for the petitioner states that he is neither tenant nor in possession of the disputed property, hence, eviction petition against him is not maintainable.

(3.) Learned counsel for the respondent-landlord states that in fact present petitioner has taken plea that he is not a tenant in possession while his son is tenant and in possession of disputed property, hence, in view of this landlord may be permitted to withdraw the present eviction petition itself with liberty to file fresh eviction petition against the son of the petitioner who is in-fact tenant in possession. Learned counsel for the respondent-landlord further states that anything done in the present proceeding should not come in the way of landlord in the petition being filed by him after withdrawal of this petition.