SMT. SHANTI DEVI CHOPRA W/O LATE SHRI PRAKASH MAL CHOPTA Vs. KAILASH KALANI S/O LATE SHRI KANHAIYA LAL JI KALANI

JUDGEMENT

(1.) This writ petition has been filed by the petitioner aggrieved against order dated 29.01.2016 passed by the Appellate Rent Tribunal, Jodhpur Metropolitan, whereby, the application filed by the respondent seeking amendment in the written statement has been allowed, the judgment of Rent Tribunal has been set aside and matter has been remanded back to the Rent Tribunal, Jodhpur for taking evidence of the parties and decide the matter afresh.

(2.) The petitioner filed petition for eviction claiming bona fide necessity of the shop in question.

(3.) The petition was allowed by the Rent Tribunal by its judgment dated 16.10.2014.