RAHIT AGGARWAL Vs. LALIT KUMAR SIDANA

JUDGEMENT

(1.) The writ petition in hands lays challenge to the order dtd. 11/3/2025 passed by the Appellate Rent Tribunal, Sri Ganganagar (hereinafter referred to as 'the Appellate Tribunal'), whereby the tenant petitioners' application dtd. 5/2/2025 filed under Sec. 21(3) of the Rajasthan Rent Control Act, 2001 (hereinafter referred to as 'the Act of 2001') has been dismissed.

(2.) The facts germane are, that the rent petition filed by the respondent landlord was allowed by the Rent Tribunal vide order dtd. 9/2/2023, whereagainst the petitioners had preferred an appeal (Rent Appeal No.03/2023), which is pending consideration before the Appellate Tribunal.

(3.) During the pendency of the aforesaid appeal, the petitioners moved the subject application under Sec. 21(3) of the Act of 2001 and prayed that the respondent landlord be directed to produce bank statement and Income Tax return while also praying that son of the respondent landlord be recalled in the witness box, which application has been dismissed by the order impugned.