PRADEEP KUMAR Vs. RAKESH AHUJA

JUDGEMENT

(1.) Petitioners are successors-in-interest of original respondent-Sh. Pradeep Kumar. Their application under Order 6 Rule 17 of the Code of Civil Procedure seeking to amend the reply filed by the original respondent to the petition under Section 14 of the Himachal Pradesh Urban Rent Control Act, has been turned down by the learned Rent Controller on 26.06.2019. Feeling aggrieved, instant petition under Article 227 of the Constitution of India has been preferred by them.

(2.) Relevant factual position:-

(3.) Heard learned counsel for the parties and gone through the record. Contentions:-