NARINDER SINGH Vs. SHASHI SAHNI

JUDGEMENT

(1.) VIDE order, under challenge, after death of their mother, application of the respondents, for amendment of the application, for ejectment of the petitioner, has been allowed by the Court below. This Court feels that as the matter is still pending before the rent controller and petitioner can prove that the plea taken by them is false. As such, no prejudice has been caused to the petitioner by passing of the impugned order. Otherwise also, the respondents are entitled to file a fresh application.

(2.) WITH a view to avoid multiplicity of the proceedings, this Court feels that the order passed is perfectly justified. No case is made out for interference.