(1.) Petitioner is aggrieved against the order dtd. 2/8/2022; whereby an application filed at his instance, under Sec. 10 CPC for staying of proceedings of Rent Petition No.18 of 2021 till the decision of Civil Suit No.196 of 2021, has been dismissed.
(2.) Brief facts leading to the present revision petition are that property No.736/1, Ahata Murari Lal, Kalka consisting of first floor and second floor was rented out in favour petitioner No.2 Dr. Dinesh Kumar Sharma, by the original owner Sh.Sadhu Ram Mittal, way-back in the year 1983. After the death of Sh.Sadhu Ram Mittal, his legal heirs sold the property in question to the respondent herein vide registered sale deed dtd. 25/7/2019.
(3.) In July 2021, petitioner No.2 filed a suit for preemption against respondent as regards sale deed dtd. 25/7/2019, claiming himself to be owner in occupation of the suit property.