SUBASH SAXENA Vs. HARINARAYAN AGARWAL AND ORS.

JUDGEMENT

(1.) The present writ petition has been filed by the petitioner- tenant challenging the order dated 20 th July, 2019, whereby the application filed by the petitioner to strike off/ignore the affidavits, filed on behalf of the landlord of the property, has been dismissed.

(2.) The brief facts of the case are that initially, the landlord - Harinarayan Agrawal had filed an application for eviction of the shop. The said landlord expired after filing of the application and his legal heirs, namely, Smt.Rampyari Devi, Rambabu Agrawal, Girdhari Agrawal and Ashok Agrawal, were taken on record to pursue the application filed by late Harinarayan Agrawal.

(3.) Learned counsel for the petitioner submitted that initially, when the application was filed, it was specifically mentioned in Para No.11 that the affidavits of landlord Harinarayan Agrawal, Shyam Bansal, Smt. Lalita Devi and Hansraj Agrawal were filed to support the claim of the landlord against the petitioner.