C.Hari Shankar,J. - (1.)The impugned order dtd. 5/7/2022 has been passed by the learned Additional Rent Controller ("the learned ARC") on an application filed by the respondents in Eviction Petition 77658/2016 under Order XXII Rule 4 of the Code of Civil Procedure, 1908 (CPC). By the said application, the respondents had originally sought to implead, consequent on the death of Ricky Arora, a tenant in the premises forming subject matter of the dispute, his legal representatives. However, at the time of hearing, the respondents restricted his prayer to impleadment of Vinny Arora, the spouse of Ricky Arora. Vinny Arora's Counsel, who was present in Court, did not oppose the request. Accordingly, the impugned order dtd. 5/7/2022 impleads Vinny Arora and to that extend allows the application of the respondents under Order XXII Rule 4 of the CPC.
(2.)The contention of Mr. Suri, learned Counsel for the petitioners in the present case, is that he is also a necessary party, as being a contractual tenant, in the proceedings and that there may be others who are also required to be impleaded.
(3.)For that purpose, the petitioners would have to move his own application under Order I Rule 10 of the CPC and, if he is aggrieved by the decision of the learned ARC thereon, can preserve his remedies thereagainst.