Sunita Agarwal, J. - (1.) Heard Shri Manish Tandon, learned counsel for the petitioner and Iqbal Ahmad appearing for respondent no. 1 and 2.
(2.) The release application has been filed for release of non residential accommodation namely one shop at the ground floor of premises No. 98/50-A Beconganj, Kanpur, impleading Naushad Ali, Shadaab Ali and Saif Ali as sons of late Ishrad Ali. It is stated in paragraph 2 of the release application that the father of the opposite parties was doing the business of selling 'Desighee' in the shop in question. After his death, opposite parties are carrying on the ready-made business and at present are keeping the shop in question under the lock and key. The need has been set up for sons of the landlord.
(3.) In the release application, an impleadment application paper No. 51 was filed by widow Smt. Rafiqa Begum wife of late Ishrad Ali Khan. The assertion is that she has intentionally not been impleaded in the release application so as to oust her, and came to know about this fact only in the year 2013.;