SANJAY GULATI Vs. GIRIRAJ

JUDGEMENT

(1.) The petitioner has preferred this petition claiming following relief:-

(2.) The respondents preferred a suit for eviction on the ground of nuisance and personal bonafide necessity and maintenance of premises in question. The petitioner filed reply to the petition and denied the averments pertaining to the condition of the construction in question. The respondents filed an application dt. 23/1/2019 under Sec. 21 of the Rajasthan Rent Control Act, 2001 seeking permission of the learned Court below for taking photographs and CDs regarding disputed premises.

(3.) The petitioner filed a reply stating therein that the photographs and CDs does not belong to the disputed premises. The petitioner on 1/2/2019 preferred an application under Sec. 21 of the Rent Control Act and under Order 26 Rule 9 of the CPC for appointment of Commissioner.