Govind Mathur, J. - (1.) By order dated 20.8.2010, learned Rent Tribunal, Bhilwara closed the defendant-petitioners' evidence and fixed the matter for final hearing.
(2.) While challenging the order aforesaid, it is contended that the petitioner failed to appear before the Court on the day fixed for tendering evidence because of ailment and thus, the court below erred in closing the evidence. It is also asserted that the interest of justice warrants for quashing the order impugned.
(3.) I have considered the argument advanced and also examined the record.;