ARUN BHANSALI,J. - (1.) This writ petition has been filed by the petitioner aggrieved against order dated 03.04.2015 passed by the Rent Tribunal, Udaipur, whereby the application filed by the petitioner under Order 8, Rule 9 CPC seeking permission to file a replication has been rejected.
(2.) The respondent was granted recovery certificate by order dated 17.01.2012 by the Rent Tribunal, Udaipur in proceedings initiated by him against one Pradhumn Deo Singh. When the recovery certificate was put in execution and possession of the suit property was obtained, petitioner filed objections under Order 21, Rule 99 CPC before the Rent Tribunal.
(3.) The respondent filed reply on 21.10.2014, where after the issues were framed on 28.11.2014 and the matter was fixed for petitioner's evidence. Where after matter was adjourned from time to time either for petitioner's evidence or on applications filed by the petitioner seeking appointment of Commissioner for examining petitioner No.1 and for summoning record.;