Dinesh Maheshwari, J. - (1.) THE application (IA No. 6453/2011) for proponing is considered and is allowed.
(2.) HAVING regard to the circumstances, the matter has been considered today itself. After having heard the learned Counsel for the Petitioners and after having perused the material placed on record particularly the long drawn and umpteen number order -sheets by the Rent Tribunal, Jodhpur in the petition for eviction pending against the Petitioner since the year 2005 (Case No. 400/2005), this Court is satisfied that the Tribunal has not committed any error in passing the impugned order dated 25.02.2010 and in refusing to take on record the affidavits of the witnesses sought to be supplemented by the Petitioner.
(3.) THE comprehension of the order -sheets makes it clear that the Petitioner has made every effort to delay the proceedings for one reason or another, on one pretext or another, with one objection or another, and by moving one application or another. Several adjournments had been granted with imposing of costs.;