- (1.) Petitioner-tenant Karan Sharma is in revision petition against order dated 28.4.2014 of the Rent Controller, Chandigarh whereby his application under Order I Rule 10 CPC for impleading Smt. Neelam Kashyap as a party in the eviction petition, was dismissed.
(2.) A petition under Section 13 of the East Punjab Urban Rent Restriction Act, 1949 (hereinafter mentioned as the Act) preferred by M/s H.S.B. Estates Private Limited through its Managing Director for eviction of the petitioner-tenant and another, is pending adjudication before the Rent Controller.
(3.) By way of an application under Order I Rule 10 (2) read with Section 151 CPC, the applicant-tenant, petitioner herein had sought to implead Smt. Neelam Kashyap on the plea that she is a partner with him in the partnership which is allegedly carrying on its business under the name & style of M/s Khayat Coffee Lounge. It is claimed that partnership between the petitioner-tenant and said Smt. Neelam Kashyap came into existence on 15.8.2008.;