SWEETY Vs. TARUN SAHNI

JUDGEMENT

(1.) The instant petition has been preferred against the impugned order dtd. 20/10/2021, passed by the Rent Controller Solan, District Solan, H.P., in Rent Petition No.22/2 of 2007, titled as Tarun Sahni and others vs. Manhonan Sahni and another, whereby an application preferred by the petitioner and respondent No.7-Harish Anand, under Order 1 Rule 10 of Code of Civil Procedure (in short 'CPC') for impleading them as petitioners in the Rent Petition, has been dismissed.

(2.) I have heard learned counsel for the parties and have gone through the material placed before me.

(3.) Respondents No.1 to 4 (hereinafter referred to as 'landlords/respondents') have filed Rent Petition for vacation of premises, in reference in Rent Petition, for non-payment of arrears of rent and impairment of the premises by tenants Manmohan Sahni and Bal Krishan Sahni (respondents No.5 and 6) sons of late Sh.Sawan Shah Sahni (hereinafter referred to as 'tenants').