Chandrashekhar S/O Late Shri ... vs Nijamuddin S/O Shri Zahuruddin
2022 Latest Caselaw 4347 Raj/2

                                              HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                          BENCH AT JAIPUR

                                                   S.B. Civil Writ Petition No. 6403/2022

                                   Chandrashekhar S/o Late Shri Shyoprasad
                                                                                                      ----Petitioner
                                                                       Versus
                                   Nijamuddin S/o Shri Zahuruddin
                                                                                                    ----Respondent

For Petitioner(s) : Mr Kuldeep Verma with Ms. Chhaya Rani For Respondent(s) :

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL

Order

30/06/2022 In view of the concurrent findings of the facts filed by the learned Appellate Rent Tribunal, learned counsel for the petitioner, instead of pressing the writ petition on merit, prays for a reasonable time to vacate the premises.

Issue notice of the writ petition as well as of stay application. Rule is made returnable by five weeks. Notices be filed in two sets. One set of notices be sent through registered post with acknowledgment due. Notices may also be given "dasti". Steps to be taken within a week.

List the matter on 04.08.2022 as prayed. Till next date, operation and effect of the judgment dated 11.04.2022 passed by the learned Appellate Rent Tribunal, Sawaimadhopur in Civil Appeal (Rent Control) No.5/2020: Chandrashekhar Vs. Nijamuddin shall remain stayed.

The office is directed to annex a copy of this order alongwith the notice.

(MAHENDAR KUMAR GOYAL),J

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