LOKESH KUMAR SINGH Vs. RENT TRIBUNAL JAIPUR

JUDGEMENT

(1.) HEARD learned counsel for the parties.

(2.) THE matter has come for order on an application filed by Respondents No. 2 and 3 under Article 226(3) of the Constitution of India for vacation of ad-interim ex-parte stay order dated 24.08.2009, but at the request of learned counsel for the parties, arguments were heard and the writ petition is being disposed off finally.

(3.) THE matter was listed before the Tribunal on 10.04.2009 and a last opportunity was granted to non-applicant to produce his witnesses and it was also made clear that in case the witnesses do not remain present, then their cross-examination will be closed. Non-applicant's witnesses were not present on 29.05.2009, therefore, the Tribunal closed their cross-examination on that date. When an application was filed by the non-applicant to allow him to produce his two witnesses for cross-examination, then the said application was dismissed vide order dated 28.07.2009, the said order is under challenge in this writ petition.