PUSHPENDRA SINGH BHATI, J. - (1.) In wake of onslaught of COVID-19, abundant caution is being taken while hearing the matters in Court.
(2.) The petitioner has preferred this writ petition claiming the following reliefs: "i) That by an appropriate writ, order or direction, the order dated 04.02.2021 passed by Additional Chief Judicial Magistrate (Rent Tribunal), Jodhpur Metropolitan in application No.34/2021 (NCV No.33/2021) may kindly be quashed and set aside. ii) That by an appropriate writ, order or direction, the respondents may kindly be directed to not dispossess present petitioner from his rightful possession on the rent premises without obtaining due process of law."
(3.) Learned counsel for the petitioner submits that the present petitioner was an applicant before the learned Additional Chief Judicial Magistrate (Rent Tribunal), Jodhpur Metropolitan and it is an admitted case that the premises situated in Merti Gate, Jodhpur had been given on rent by the respondents No.1 and 2 to respondent No.3 through registered rent deed in the year 2016. It is further an admitted position that the respondent No.3 started a partnership with the present petitioner and in pursuance to the partnership, both the parties started the business in the name of Mahak Printers in the above rented premises.;