Ajmer Sahakari Upbhokta ... vs Punit Bhargav
2021 Latest Caselaw 7350 Raj/2

       HIGH COURT OF JUDICATURE FOR RAJASTHAN
                   BENCH AT JAIPUR

               S.B. Civil Writ Petition No. 13870/2021

Ajmer Sahakari Upbhokta Wholesale Bhandar, Through Its
General Manager Shri Bhanwar Surender Singh, Ajmer Sahakari
Wholesale Bhandar Padav, Ajmer.
                                                                  ----Petitioner
                                   Versus
Punit Bhargav, (Unsound Mind Man) Through His Sister And
Guardian Smt. Preeti Malik D/o Late Shri Amarnath Bhargav R/o
Sakin- 1/10 Sardar Patel Marg, Ajmer.
                                                                ----Respondent

For Petitioner(s) : Mr. Behari Lal Agarwal Mr. Akash Gupta For Respondent(s) : Mr. Puru Malik through VC

HON'BLE MR. JUSTICE PANKAJ BHANDARI

Order

08/12/2021

1. Petitioner has preferred this writ petition aggrieved by Order

dated 08.10.2021 passed by the Rent Appellate Tribunal, whereby

appeal preferred by the petitioner was rejected and the judgment

of the Rent tribunal dated 06.02.2019 was affirmed.

2. After hearing at length, it is agreed upon by the parties that

the premises would be vacated within a period of one year and

petitioner would continue to pay the rent @ Rs.10,000/- per

month from 01.01.2022 to 31.12.2022. Since, parties have

amicably settled their dispute and tenant has agreed to pay rent

@ Rs.10,000/- per month and also to vacate the premises on or

before 31.12.2022, I deem it proper to dispose of the writ

petition.

(2 of 2) [CW-13870/2021]

3. Writ petition is accordingly, disposed of. Petitioner is required

to submit an undertaking before the Rent Tribunal that he would

continue to pay rent @ Rs.10,000/- per month till 31.12.2022 and

further an undertaking that he would vacate the premises on or

before 31.12.2022.

4. The increased rent would be payable from 01.01.2022.

5. Stay application stands disposed.

(PANKAJ BHANDARI),J

CHANDAN /58

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