Narpat Singh vs Central Modern Education Society ...
2021 Latest Caselaw 2778 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 1843/2021

Narpat Singh S/o Shri Shivdan Singh, Aged About 64 Years, By Caste Choudhary, Address Mahaveer International Vijay Vallabh Chowk, Nagaur At Present Address 139, 2Nd Polo, Paota, Jodhpur, Rajasthan.

----Petitioner Versus

1. Central Modern Education Society (Registered Institute), Through Its Chairman Shri Narendra Singh Tomar S/o Shri Late Shri Laxman Singh Tomar, Address S-191, Laxmi Nagar, Jodhpur, Rajasthan.

2. Smt. Sneh Tomar W/o Colonel Shri N.S. Tomar, As A Secretary & Principal Of Central Modern Secondary School, Address S- 191, Laxmi Nagar, Jodhpur, Rajasthan.

----Respondents

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 more than four years, so a direction may be issued to the Rent Tribunal, Jodhpur to expedite hearing of the case No.175/2016 (Narpat Singh Vs. Central Modern Edu. Society & Anr.).

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.175/2016 (Narpat Singh Vs. Central Modern Edu. Society & Anr.) 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 74-MS/-

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