Alok Sharma, J. - (1.) The petitioner-defendant No.2-tenant (hereinafter 'the tenant') is aggrieved of the order dated 24-11-2017 passed by the Rent Tribunal Jaipur Metropolitan City Jaipur (hereinafter 'the Tribunal') in Eviction Application No.701/2007 dismissing the tenant's application under Section 21(3) of the Rajasthan Rent Control Act, 2001 (hereinafter 'the Act of 2001') for cross examination of defendant No.1 and his witnesses.
(2.) Heard learned counsel for the tenant and perused the impugned order dated 24-11-2017 passed by the Tribunal.
(3.) A perusal of the impugned order indicates that in an eviction application filed in the year 2007 under Section 9 of the Act of 2001, after completion of the evidence of the landlord, the evidence of defendant No.1 was completed on 31-3-2010. The petitioner then moved an application on 18-3-2011 for further cross examination of defendant No.1 on the ground that the defendant No.1 was in collusion with the landlord.;