LRS OF ANIL ARORA Vs. RENT TRIBUNAL

JUDGEMENT

(1.) The defects pointed out by the Registry are waived.

(2.) Heard learned counsel for the petitioners.

(3.) These petitions are directed against orders dtd. 26/3/19 and 3/5/19 passed by the Rent Tribunal, Jodhpur Metropolitan in Rent Case No.81/12 (Old No.138/06). By order dtd. 26/3/19, an application preferred on behalf of the petitioner-tenant under Order VI Rule 17 of CPC read with Sec. 21 of Rajasthan Rent Control Act, 2001 ( for short "the Act"), seeking leave to amend the reply, stands rejected, whereas vide order dtd. 3/5/19, an application preferred by the petitioner-tenant for taking an additional affidavit on record, stands rejected.