Rajes Kumar, J. - (1.) Heard Sri Komal Mehrotra, learned counsel for the petitioners.
(2.) By means of the present writ petition, the petitioners are challenging the order dated 10.7.2013 by which the application for impleadment in P.A. Case No. 21 of 2009, Naresh Chandra Agarwal v. Subhash Chandra and others , has been rejected.
(3.) The brief facts of the case are that Islam Ahmad and Nasir Ahmad were the owners of the shop in dispute. A lease agreement had been executed between Islam Ahmad and Nasir Ahmad on one part and another part by Late Laxmi Narain in the year 1.9.1997 (the date appears to be incorrect). In pursuance thereof, Laxmi Narain was paying the rent and receiving the receipts from the erstwhile owners. Laxmi Narain was carrying on the business in the name of M/S Hind Cloth House. It is not clear from the record that since inception, the business was carried on, in partnership or in proprietorship. The said shop in dispute had been purchased by Sri Naresh Chandra Agarwal in the year 2003 by a registered sale deed and from the date of the execution of the sale deed, he became the owner of the property in dispute.;