Abdul Kayum Son Of Abdul Hakim vs Jainab B Wife Of Aslamuddin
2021 Latest Caselaw 3684 Raj/2

                                           (1 of 2)                     [CW-4269/2021]


      HIGH COURT OF JUDICATURE FOR RAJASTHAN
                  BENCH AT JAIPUR

                 S.B. Civil Writ Petition No. 4269/2021

Abdul Kayum Son Of Abdul Hakim, Aged About 62 Years,
Resident    Of      Payga       Mohalla,      Jhalawar,           District   Jhalawar
(Rajasthan).
                                                                        ----Petitioner
                                     Versus
Jainab B Wife Of Aslamuddin, Resident Of Ramdware Ki Gali,
Jhalawar, District Jhalawar (Rajasthan).
                                                                     ----Respondent

Connected With S.B. Civil Writ Petition No. 4277/2021 Abdul Kayum Son Of Abdul Hakim, Aged About 62 Years, Resident Of Payga Mohalla, Jhalawar, District Jhalawar (Rajasthan).

----Petitioner Versus Jainab B Wife Of Aslamuddin, Resident Of Ramdware Ki Gali, Jhalawar, District Jhalawar (Rajasthan).

----Respondent

For Petitioner(s) : Mr. Anil Mehta with Mr. Siddharth Bapna For Respondent(s) : Mr. Amit Dadhich

HON'BLE MR. JUSTICE SANJEEV PRAKASH SHARMA

Judgment

13/08/2021

On the joint agreement between the petitioner and the

respondent, it is agreed that the petitioner shall vacate the

premises within one year i.e. upto 31.08.2022.

In view of above, for the period of one year, the petitioner

shall continue to pay the rent @ Rs.10,000/- per month for this

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period to the respondent instead of three times per month, which

he was originally paying. The petitioner has agreed to pay

Rs.10,000/- per month regularly to the respondent along with

arrears of rent @ Rs.10,000/-. The respondent does not object to

such proposal and agrees to waive off the amount mentioned as

rent by the Tribunal.

An undertaking in this regard shall be submitted by the

petitioner within a period of seven days henceforth before the

concerned Rent Tribunal.

If such an undertaking is not given within a period of seven

days, the petitioner shall not only liable to eviction but also for

contempt proceedings.

These writ petitions are accordingly disposed of.

All pending applications, if any, shall also stand disposed of.

(SANJEEV PRAKASH SHARMA),J

Karan/148-149

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