- (1.) Counsel for the petitioner submits that the defect pointed out by the Registry has been removed.
(2.) With the consent of the counsel for the petitioner, the petition is finally heard.
(3.) The present petition has been filed against the order dated 24.08.2011, passed by the Rent Tribunal, Jaipur dismissing the petitioner's application filed under Order 26 Rule 9 CPC on the ground that the provision of Order 26 Rule 9 CPC could not be utilized for obtaining of evidence for the defence.;