GIRDHAR GOPAL Vs. SANWARMAL SHARMA

JUDGEMENT

(1.) By way of filing this writ petition, a challenge has been led to the impugned order dtd. 8/7/2025 passed by the Rent Tribunal (hereinafter referred to as "the Tribunal") by which the application filed by the respondent No.1 has been allowed and the affidavit in the form of evidence submitted by the petitioner has not been taken on record, but the same has been ordered to be kept in Part-D of the file.

(2.) Learned counsel for the petitioner submits that the respondent No.1 had submitted an application under Sec. 9 of the Rajasthan Rent Control Act, 2001 (for short, "the Act of 2001") against the petitioner for his eviction from the subject premises.

(3.) Counsel submits that after receipt of the aforesaid application, the petitioner submitted reply on 26/5/2025, but with the reply, the evidence affidavit was not submitted and the same was submitted on 8/7/2025. Counsel submits that slight delay has occurred in filing the affidavit, but the same has not been taken on record and the same has been ordered to be kept in Part-D of the file.