Sangeet Lodha, J. - (1.) This writ petition is directed against order dated 9.11.13 passed by the Rent Tribunal, Jodhpur Metropolitan City in Rent Case No.279/12, whereby an application preferred by the petitioners seeking leave to produce affidavits of the additional witnesses, stands rejected.
(2.) The respondents-landlord has preferred a petition seeking eviction of the petitioners-tenant from the rented premises, a shop, on the ground of reasonable and bona fide necessity, subletting and the tenant acquiring vacant possession of the premises adequate for his requirement.
(3.) The suit is being contested by the petitioners by filing a reply thereto. In support of the case set out, the petitioners filed their own affidavits. The evidence of the respondents-landlord stands concluded and the matter was posted for petitioner's evidence. At this stage, the petitioners preferred an application seeking leave to produce the affidavits of two more witnesses, namely; Sher Mohd. and Mohd Khalid.;