Prem Chand S/O Late Shri Nathu vs Narendra Kumar S/O Vishambhar ...
2023 Latest Caselaw 3009 Raj/2

[2023:RJ-JP:16467]

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

               S.B. Civil Writ Petition No. 7968/2019

         Prem Chand S/o Late Shri Nathu, Aged About 60 Years,
         Resident Of Mohammed Garh, Present Address, Chungi
         Naka, Tonk Through Lrs.
1/1.     Rajender Kumar Jain S/o Prem Chand Jain, Aged About
         47 Years, Plot No. 71, Near Jain Mandir, Adarsh Nagar,
         Tonk (Rajasthan)
1/2.     Indira Devi Jain D/o Prem Chand Jain, Aged About 51
         Years, Plot No. 71, Near Jain Mandir, Adarsh Nagar, Tonk
         (Rajasthan)
1/3.     Sushila Devi Jain D/o Prem Chand Jain, Aged About 46
         Years, Plot No. 71, Near Jain Mandir, Adarsh Nagar, Tonk
         (Rajasthan)
1/4.     Beena Devi Jain D/o Prem Chand Jain, Aged About 39
         Years, Plot No. 71, Near Jain Mandir, Adarsh Nagar, Tonk
         (Rajasthan)
1/5.     Reena Devi Jain D/o Prem Chand Jain, Aged About 47
         Years, Plot No. 71, Near Jain Mandir, Adarsh Nagar, Tonk
         (Rajasthan)
                                                                   ----Petitioners
                                    Versus
1.       Narendra Kumar S/o Vishambhar Dayal, Aged About 52
         Years, Resident Of Agrawal Namkin Bhandar, Bada Kuwan,
         Tonk (Rajasthan)
2.       Surendra Kumar S/o Vishambhar Dayal, Aged About 45
         Years, Resident Of Agrawal Namkin Bhandar, Bada Kuwan,
         Tonk (Rajasthan)
3.       Ravi Kumar S/o Vishambhar Dayal, Aged About 37 Years,
         Resident Of Agrawal Namkin Bhandar, Bada Kuwan, Tonk
         (Rajasthan)
4.       Vijay Laxmi D/o Vishambhar Dayal, Aged About 49 Years,
         Resident Of Agrawal Namkin Bhandar, Bada Kuwan, Tonk
         (Rajasthan)
5.       Chanda Devi D/o Vishambhar Das, Aged About 41 Years,
         Resident Of Agrawal Namkin Bhandar, Bada Kuwan, Tonk
         (Rajasthan)
                                                                 ----Respondents

[2023:RJ-JP:16467] (2 of 2) [CW-7968/2019]

For Petitioner(s) : Mr. Om Prakash Jain For Respondent(s) :

HON'BLE MR. JUSTICE GANESH RAM MEENA

Judgment / Order

03/08/2023

1. The petitioners have filed the present writ petition assailing

the order dated 07.02.2019, whereby the application filed under

Section 19 (10) of the Rajasthan Rent Control Act was allowed.

2. Counsel for the petitioners after arguing the matter at some

length prayed that instead of arguing the matter on merits, the

Rent Appellate Tribunal, Tonk may be directed to dispose the

Appeal (C.R.A.) No.03/2018 within some stipulated period.

3. Taking into consideration the facts and circumstances of the

case and the limited prayer made by counsel for the petitioners,

this Court feels that it would be just and proper to direct the Rent

Appellate Tribunal, Tonk to dispose the Appeal (C.R.A.)

No.03/2018; titled as Narendra Kumar etc. Vs. Premchand & Ors.

pending before it within a period of four months from the date of

production of certified copy of this order.

4. Accordingly, the present writ petition is disposed of.

5. Since the main petition has been disposed of, all pending

application/s, if any, also stands disposed.

(GANESH RAM MEENA),J

ARTI SHARMA/47

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