Sangeeta Chandra, J. - (1.) This writ petition has been moved by the tenant challenging the order dated 25.1.2018 passed by the Additional District Judge / Special Judge, S.C. / S.T. Act in Rent Control Appeal No. 3 of 2017 (Satya Prakash Agarwal Vs. Munna Lal Nai & another).
(2.) The learned Courts below have not been impladed as parties.
(3.) Learned counsel for the petitioner prays for and is granted liberty to correct the array of parties and implead the two learned Courts below as proforma respondents in the array of parties during the course of the day.;