Smt. Sashibala Agarwal W/O Shri ... vs Jugal Kishore S/O Shri Lallu Lal ...
2022 Latest Caselaw 6492 Raj/2

                                            HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                        BENCH AT JAIPUR

                                                  S.B. Civil Writ Petition No. 14758/2022
                                    Smt. Sashibala Agarwal W/o Shri Ashok Kumar Goyal
                                                                                                     ----Petitioner
                                                                      Versus
                                    Jugal Kishore S/o Shri Lallu Lal Golya
                                                                                                   ----Respondent

For Petitioner(s) : Mr. Dinesh Kala For Respondent(s) :

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL Order 30/09/2022

Learned counsel for the petitioner submits that he has

instructions not to press the writ petition on merit. He, however,

prays that the petitioner may be granted a reasonable time to

vacate the rented premises.

Issue notice of the writ petition as well as of the stay

application. Notices may also be given "Dasti". Additionally, the

petitioner is also permitted to serve the respondent through his

counsel appearing before the learned Rent Tribunal.

A copy of this order shall be served upon the respondent

along with the notice.

List the matter on 13.10.2022 as prayed.

Heard learned counsel on interim relief.

Taking into consideration the contentions advanced by him,

this Court deems it just and proper to direct that the execution of

the judgment and recovery certificate dated 07.09.2022 shall

remain stayed, till the next date.

(MAHENDAR KUMAR GOYAL),J

Manish/s-303

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