Babu Lal vs Smt. Ratan Daga
2022 Latest Caselaw 6995 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

S.B. Civil Writ Petition No. 6619/2022

Babu Lal

----Petitioner Versus Smt. Ratan Daga

----Respondent

For Petitioner(s) : Mr. Manish Patel

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

10/05/2022

Learned counsel for the petitioner has submitted that he is

not challenging the judgments passed by the Rent Tribunal,

Jodhpur as well as the Appellate Rent Tribunal, Jodhpur on merits,

but has filed this writ petition only with a prayer to grant the

petitioner reasonable time to vacate the premises in question.

Issue notices to the respondents for limited purpose as to

why reasonable time may not be granted to the petitioner to

vacate the premises in question.

Notices are made returnable on 13.05.2022 and be given

'dasti' to the learned counsel for the petitioner for service.

(VIJAY BISHNOI),J

46-AjaySingh/-

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