Banwari Lal Joshi Son Of Shri ... vs Vidya Devi Wife Of Prahlad Lal ...
2022 Latest Caselaw 7164 Raj/2

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                    S.B. Civil Writ Petition No. 16074/2022

                                   Banwari Lal Joshi Son Of Shri Satyanarayan Joshi
                                                                                                        ----Petitioner
                                                                        Versus
                                   Vidya Devi Wife Of Prahlad Lal Gupta & Anr.
                                                                                                     ----Respondents

For Petitioner(s) : Mr. Nitesh Pareek For Respondent(s) :

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL

Order

10/11/2022

At the outset, learned counsel for the petitioner submits that

he does not press this writ petition on its merits and prays for

some reasonable time to vacate the premises.

Issue notice confined to respondent No.1. Notices may also

be given 'dasti'.

List on 30.11.2022.

Learned counsel for the petitioner undertakes to remove the

defects in the meanwhile.

Heard learned counsel for the petitioner on the interim relief.

Taking into consideration the contentions advanced by him,

this Court deems it just and proper to stay the execution of the

judgment dated 24.08.2022 passed by learned Rent Appellate

Tribunal, Sawai Madhopur in Civil Regular Appeal (Rent Control)

No.04/2020, till next date.

(MAHENDAR KUMAR GOYAL),J

CHARU SONI /17

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