Smt. Suman W/O Shri Akhil vs Smt. Geeta Devi W/O Late Shri ...
2022 Latest Caselaw 6998 Raj/2

       HIGH COURT OF JUDICATURE FOR RAJASTHAN
                   BENCH AT JAIPUR

              S.B. Civil Writ Petition No. 16020/2022

Smt. Suman W/o Shri Akhil
                                                                  ----Petitioner
                                   Versus
Smt. Geeta Devi W/o Late Shri Radheshyam Jangid
                                                                ----Respondent

For Petitioner(s)        :     Mr. Mamraj Jat
For Respondent(s)        :     Mr. RB Sharma Ganthola

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL

Order

03/11/2022

Learned counsel for respondent no.1/ caveator prays for and

is granted a week's time to file reply.

List on 15.11.2022 as prayed.

Heard learned counsel for the petitioner on interim relief

Learned counsel for the petitioner submits that vide order

impugned dated 10.10.2020, the Maintenance Tribunal Cum Sub-

Divisional Officer, Jaipur City (South) Jaipur has issued direction

for eviction of the petitioner from the subject premises. He

submits that the issue as to whether the Maintenance Tribunal has

jurisdiction under the Maintenance and Welfare of Parents and

Senior Citizen Act, 2007 for order of eviction, is pending

consideration before the Division Bench of this Court in a

reference made on account of conflicting views of the coordinate

Bench in this regard. He, therefore, prays that till next date,

operation and effect of the judgment dated 10.10.2022 be stayed.

Learned counsel for the respondent no.1/caveator did not

dispute the aforesaid legal position.

(2 of 2) [CW-16020/2022]

Taking into consideration the contentions advanced by the

learned counsels for the respective parties and material on record,

this court deems it just and proper to stay the operation of the

order dated 10.10.2022 passed by Maintenance Tribunal in

application No.8/2022, till next date.

(MAHENDAR KUMAR GOYAL),J

CHHAYA AWASTHI /242

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