SANGEET LODHA,J. - (1.) This writ petition is directed against order dated 20.12.16 passed by the Appellate Rent Tribunal, Bikaner in Appeal No.131/07 (CIA No.178/14), whereby an application preferred by the petitioner seeking leave to amend the reply, stands rejected.
(2.) The relevant facts are that the respondents filed a petition seeking petitioner's eviction from a commercial premises, a shop, on the ground of reasonable and bona fide requirement. The bona fide requirement was pleaded in terms that the premises is required for establishing the office of respondent no.2, who is an advocate by profession. The petition was contested by the petitioner by filing a reply thereto. On the basis of the pleadings of the parties, the Rent Tribunal framed the issues and the parties led their evidence. The petition stands allowed by the Rent Tribunal. Aggrieved thereby, an appeal preferred by the petitioner is pending consideration before the Appellate Rent Tribunal, Bikaner.
(3.) The petitioner preferred an application before the Appellate Rent Tribunal seeking leave to amend the reply. The petitioner sought to incorporate the averments in the reply to the petition filed before the Rent Tribunal in terms that recently, the second respondent has given a shop adjoining to the disputed shop to Ashok Courier on rent and further that the second respondent is not engaged in the profession of advocacy rather, he is engaged in the work of share marketing and has also established a marble factory in the name of Kamdhenu Marble and thus, he has no bona fide requirement of the premises.;