Arun Bhansali, J. - (1.) AN application has been filed by the applicants -Manish and Nitin, both sons of Nand Kishore under Article 226 of the Constitution of India seeking substitution as petitioners in the present writ petition.
(2.) THE present writ petition was filed by Nand Kishore S/o. Late Shri Binj Raj aggrieved against the judgments passed by the Rent Tribunal, Jodhpur Metropolitan and the Appellate Rent Tribunal. The writ petition was admitted on 25.11.2014 and an interim order was passed on certain conditions. It is, inter alia, indicated in the application that the petitioner Nand Kishore died on 13.12.2014 leaving behind his spouse, two sons and two daughters, the applicants had been carrying on the business with the petitioner -Nand Kishore in the suit premises, as member of the family upto his death and as such they may be impleaded as parties -petitioner in the present writ petition.
(3.) A reply to the application has been filed by the respondent -landlord, inter alia, questioning the plea raised by the applicants and indicating that the applicants were not carrying on business with Late Shri Nand Kishore as his family members till his death.;