Sanjeev Prakash Sharma, J. - (1.) Heard learned counsel for both the parties.
(2.) The short question raised by learned counsel for the defendants-petitioners in the present writ petition is with regard to impleadment of the legal representatives of the plaintiff-respondent who had filed a suit for permanent injunction and due process of law with regard to restraining the defendants-petitioners from evicting him from the shop stated to have been taken on rent.
(3.) Learned counsel for the defendants-petitioners submits that since the rented shop was a commercial premises, the legal representatives could only be taken on record if the right to sue survived and for the said purpose, enquiry was required to be conducted before taking on record the legal representatives of the plaintiff-respondent.;