ARUN BHANSALI, J. - (1.) Heard learned counsel for the parties.
(2.) The petitioner is aggrieved against the order passed by the Rent Tribunal, whereby the chance to cross-examine the witnesses of the respondent-landlord has been closed.
(3.) It is submitted by learned counsel for the petitioner that one opportunity may be granted to the petitioner and the date fixed before the Rent Tribunal, Udaipur ('Tribunal') is 04.02.2016, when the petitioner/counsel for the petitioner would cross-examine the witnesses.;