ASHOK KUMAR GAUR,J. - (1.) The instant writ petition has been filed by the petitioners-Smt. Parvati Devi and M/s. Anand Traders, challenging the order dated 02.05.2019 whereby in execution application filed by the petitioners to frame issues and record evidence, has been dismissed.
(2.) Counsel for the petitioners submitted that initially a suit was filed by owner of the property, Shri Padam Chand Chabra, who died during pendency of the eviction application and his legal heirs Smt. Shellbala Chabra and Shri Manish Chabra became the applicants, when application under Section 9 of the Rent Control Act came to be allowed vide order dated 28.10.2014 against one Laxmi Sharma and Jaipur Mid Day Times.
(3.) Counsel submitted that the said order dated 28.10.2014 was put to challenge by Smt. Laxmi Sharma and appeal also came to be dismissed by the Appellate Rent Tribunal vide order dated 09.05.2016.;