MOHAMMAD RAFIQ,J. - (1.) This writ petition has been filed by tenant-petitioners being aggrieved with order dated 21.04.2015 passed by the Rent Tribunal, Jaipur Metropolitan, in Original Application No.45/2013, whereby it allowed six documents filed by landlord-respondents to be taken on record on payment of costs of Rs. 1000/- to tenant-petitioners for the inconvenience so caused.
(2.) Learned counsel for tenant-petitioners argued that there is no provision for filing additional documents, as such documents could be filed only with original application and not with rejoinder.
(3.) Although the provisions of Section 15(4) of the Rajasthan Rent Control Act, 2001, provides for filing of rejoinder and not the documents and documents could not be taken on record so filed along-with the rejoinder, documents having already been taken on record, this court does not deem it appropriate to interfere with the impugned order, however, set the tenant-petitioners at liberty to file any document along-with affidavit, which they wish to file in rebuttal of documents filed by landlord-respondents, particularly when for inconvenience caused, the tenant-petitioners have been compensated by award of costs of Rs. 1000/-. With that liberty, the writ petition is dismissed. Stay application is also dismissed. Writ Petition Dismissed.;