Smt. Kamla Devi Dhoot vs Shankar Lal Parihar
2021 Latest Caselaw 2777 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 1858/2021

Smt. Kamla Devi Dhoot W/o Late Shri Shankar Lal Dhoot, Aged About 72 Years, By Caste Maheshwari, Resident Of House No. D-60, Kamla Nehru Nagar, 1St Extension Scheme, Jodhpur, Rajasthan.

----Petitioner

Versus

Shankar Lal Parihar S/o Shri Kanhaiyya Lal, Address Sheetal Tractors, Plot No. 157, Near Bombay Motor Circle, Residency Road, Jodhpur, Rajasthan.

----Respondent

For Petitioner(s) : Mr. Manish Patel, Adv.

For Respondent(s) :

HON'BLE MR. JUSTICE MANOJ KUMAR GARG

Judgment / Order

02/02/2021 Heard.

By way of this writ petition, the petitioner has made a limited prayer that the matter is pending before the Rent Tribunal, Jodhpur for last one year and three months, so a direction may be issued to the Rent Tribunal, Jodhpur to expedite hearing of the case No.246/2019 (Smt. Kamla Devi Dhoot Vs. Shankar Lal Parihar).

I have considered the arguments advanced before me. In view of the limited prayer made by the counsel for the petitioner, the Rent Tribunal, Jodhpur is directed to dispose of the case No.246/2019 (Smt. Kamla Devi Dhoot Vs. Shankar Lal Parihar) within a period of one year and three months from the date of receiving certified copy of this order.

The writ petition is decided accordingly. Stay application is also decided.

(MANOJ KUMAR GARG),J 77-MS/-

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