ARUN BHANSALI,J. - (1.) This writ petition has been filed by the petitioners aggrieved against order dated 10.01.2017 passed by the Rent Tribunal, Jodhpur, whereby, the application filed by the petitioners under Order 8, Rule 1 CPC has been rejected.
(2.) The petitioners filed an application for taking on record the certified copy of the challan, which it is alleged, was filed against the petitioners before the Tribunal.
(3.) It is submitted that the fact of filing of the FIR was already indicated in the reply before the Tribunal and as during the pendency of the said proceedings the challan has been filed, the same should have been taken on record by the Tribunal.;