Surinder Gupta, J. - (1.) Heard.
(2.) Learned counsel for the petitioner submits that vide order dated 4th July, 2016, application of petitioner seeking amendment of petition was allowed and he was permitted to take the plea that during pendency of the petition, respondent-Ashok Kumar has subletted the demised premises to Ram Kumar s/o Ram Gopal. The other application filed by the revision-petitioner to implead Ram Kumar s/o Ram Gopal as party-respondent No.2 was, however, dismissed. In the absence of Ram Kumar being impleaded as respondent, it will not be possible for the petitioner to prove his plea of subletting as Ram Kumar will have no right to put forth his defence, regarding the plea raised by the petitioner.
(3.) I have given thoughtful consideration to the arguments of learned counsel for the petitioner.;