Sangeet Lodha, J. - (1.) THIS writ petition is directed against order dated 6.7.09 passed by the Rent Tribunal, Udaipur in Rent Case No. 64/07, whereby an application preferred by the petitioners for impleading them as party respondents in the petition, stands rejected.
(2.) THE relevant facts are that the petitioners filed a suit against the respondents seeking permanent and mandatory injunction in terms that the respondent No. 2 -tenant may be directed to pay the rent of the premises to the petitioners and the respondent No. 1 may be restrained from interfering with peaceful possession of the respondent No. 2. The suit is being contested by the respondent No. 1 by filing a written statement thereto. The respondent has also filed cross suit for possession, permanent injunction and declaration in respect of the disputed property.
(3.) ON the application preferred by the petitioners seeking temporary injunction, the respondent No. 1 has been restrained by the court from interfering with the peaceful possession of the petitioners and the tenant. That apart, the tenants, defendant Nos. 2 to 4 therein, have been directed that on the premises being vacated, the possession thereof shall not be handed over to anybody else except the petitioners herein.;