L.N.MITTAL - (1.) CM No.10889-CII of 2012 Allowed as prayed for. CM No.10890-CII of 2012
(2.) THE application is allowed and Annexure P-6 is taken on record, subject to all just exceptions. CM No.12264-CII of 2012 Allowed as prayed for. CM No.12265-CII of 2012 This is application for granting permission to the petitioners to file this revision petition as legal representatives of Mehar Singh (original petitioner before the Rent Controller) since deceased. Petitioners are sons of CR No.1901 of 2012 (O&M) Mehar Singh. They claim to be his sole heirs on the basis of registered Will dated 15.01.2010. However, the question of impleading them as legal representatives of Mehar Singh is already pending before Rent Controller. Accordingly without commenting anything on the said pending application and also without expressing any opinion on right of the petitioners to pursue the ejectment petition as legal representatives of Mehar Singh, the instant application is allowed, subject to all just exceptions and petitioners are permitted to file the instant revision petition as legal representatives of Mehar Singh since deceased. CM No.12266-CII of 2012
(3.) THE application is allowed and Annexures P-7 and P-8 are taken on record, subject to all just exceptions. CR No.1901 of 2012;