(1.) HEARD counsel for the parties.
(2.) AS short question is involved, revision application is taken up for final disposal forthwith, by consent.
(3.) 1.2012, passed by the Rent Controller (7), Shimla in CMA No. 1-6 of 2012 in Rent Petition No. 23/2 of 2005 (though in the cause title in certified copy, it is mentioned as Rent Controller (2), Shimla). 4. By this order, the application for amendment preferred by the petitioner came to be rejected. By way of amendment, the petitioner wanted the memo of parties to be altered to incorporate the fact that the rent application filed for and on behalf of the Company was to be pursued through Mr. Srikant Peri, the Attorney and General Manager of the Company. In addition to this amendment, the petitioner sought further amendment in paragraph 19 of the original petition. As regards that amendment, the trial court opined that the factual position asserted in the amended portion, if accepted, would be contrary to the original pleadings contained in the rent application. As regards that reasoning is concerned, that is not challenged in the present application and it is stated that the petitioner would be more than content if the application was allowed only to the extent of allowing the petitioner to correct the cause title in terms of paragraph 5(i) of the . amendment application, which reads thus: " 5. That the amendments now sought to the amended petition are formal in nature and are as under:- (i) That the name of the Petitioner in the Memo of Parties is required to be amended to read as follows: EIH Associated Hotels Ltd. With its Registered Office at 1/24, GST Road, Meenabakkam, Chennai-600027. Through Mr. Srikant Peri, its Attorney and General Manager The Oberio Cecil, Cecil Hotel Estate, A unit of EIH Associated Hotels Ltd., Chaura Maidan, Shimla-171004."