Manohar Lal vs Jagdish
2021 Latest Caselaw 179 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

S.B. Civil Writ Petition No. 8/2021

Manohar Lal

----Petitioner Versus Jagdish

----Respondent

For Petitioner(s) : Mr. RK Thanvi, Senior Advocate assisted by Mr. Narendra Thanvi, (through VC) For Respondent(s) : Mr. CS Kotwani (through VC)

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

06/01/2021

Learned counsel for the respondent has submitted that the

possession of the premises in question has already been taken

over by him pursuant to the order passed by the Rent Tribunal as

well as the Appellate Rent Tribunal.

Mr. Thanvi, has submitted that he is not in a position to

confirm that the possession of the premises in question is taken

over from the petitioners or not, therefore, he wants some time to

confirm the same. Time prayed for is granted.

List on 13.01.2021.

(VIJAY BISHNOI),J

97-akash/-

Powered by TCPDF (www.tcpdf.org)