(1.) This petition under Article 227 of the Constitution of India takes exception to the order passed by the learned Rent Controller, Shimla on 21.11.2015, whereby, he allowed the application of the respondents No. 5 and 6 for impleading them as parties to the case.
(2.) The brief facts of the case are that the eviction proceedings against the petitioner is pending before the Court of learned Rent Controller, Shimla. It was respondents No. 1 to 4, who had initiated eviction proceedings against the petitioner on the grounds of arrears of rent and further fixation of fair rent as per law.
(3.) Thereafter, an application was moved by respondents No. 5 and 6 under Order 1, Rule 10 CPC for the impleadment in these proceedings on the allegations that they were subsequent purchasers of the premises in question. Though this application was resisted by the petitioner, however, the same came to be allowed as aforesaid.
ABOUT US "REGENT COMPUTRONICS PVT. LTD." is a Company incorporated in 1991 under the provisions of the Companies Act, 1956. Since its inception to 1995, the Company was busy in carrying out the activities related to various Banks' Job Work..
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