SANGEET LODHA, J. - (1.) This writ petition is directed against order dated 20.1.14 passed by the Rent Tribunal, Jodhpur Metropolitan City, whereby an application preferred on behalf of the petitioner herein seeking leave to amend the reply to the petition, stands rejected.
(2.) With the consent of the learned counsel for the parties, the matter is finally heard at this stage.
(3.) The respondent-landlord filed a petition under Section 9 of the Rajasthan Rent Control Act, 2001 (for short "the Act") seeking eviction of the petitioner-tenant from the rented premises on the ground of reasonable and bona fide necessity inter alia alleging that the respondents require the premises for doing business of toys by their daughter-in-law Smt. Kavita. The petition is being contested by the petitioner herein by filing a reply thereto.;