- (1.) The matter has come up on an application seeking vacation of the interim order dated 2.9.2009.
(2.) With the consent of learned counsel for parties, matter has been heard finally.
(3.) A challenge has been made to the order dated 21.7.2009 passed by the Rent Tribunal, Ajmer. Aforesaid order was passed on the application moved by non-petitioner seeking appointment of Commissioner to inspect a portion of the premises alleged to have been rented out. There exist serious controversy as to whether portion of premises was rented out or not. It was at the stage when the matter was to be heard finally, the application was allowed by the Tribunal vide impugned order.;