Arun Bhansali, J. - (1.) This writ petition has been filed by the petitioner aggrieved against the order dated 01.12.2015 passed by the Appellate Rent Tribunal, whereby the prayer on an application filed by the petitioner under Section 19(9) and 21 of the Rent Control Act, 2001 ('the Act') before the disposal of the appeal has been rejected.
(2.) The respondents filed proceedings for eviction of the petitioner from suit premises before the Rent Tribunal, Jodhpur ('the Rent Tribunal'). Along with the petition filed before the Rent Tribunal, the petitioner relied on the affidavits of the applicant Smt. Harsha Jethwani and one Shyamdas Jethwani. However, when permission to cross-examine the deponents was granted by the Rent Tribunal, the respondent produced Smt. Harsha Jethwani only and closed her evidence. The Rent Tribunal by its judgment dated 30.09.2014, allowed the application for eviction.
(3.) Feeling aggrieved, the petitioner filed appeal before the Appellate Rent Tribunal, Jodhpur ('the Appellate Tribunal').;