VINEET KOTHARI,J. - (1.) The lawyers are observing strike which is contrary to various Supreme Court decisions. The case is listed in today's cause list (supplementary) at Serial No.59 of Court No.6, transferred to this Court, under the category 'for fresh admission with stay'.
(2.) Heard the petitioner, who is present in person and perused the record.
(3.) The present writ petition of the petitioner/tenant is directed against the order dated 26.8.2014 (Annex. -10) passed by the learned Appellate Rent Tribunal, Bikaner in Appeal No. 184/2013 - Shantilal Dakaliya v. Phoosraj Vaid , upholding the order dated 17.12.2013 (Annex.-8) passed by the learned Rent Tribunal, Bikaner in civil Original Case No. 66/2008 - Phoosraj Vaid v. Shantilal, whereby the learned Rent Tribunal, Bikaner, Has granted eviction decree in favour of respondent/landlord.;