Ram Enterprises, Beawar vs Veena Gupta Wife Of Shri ...
2023 Latest Caselaw 2347 Raj/2

      HIGH COURT OF JUDICATURE FOR RAJASTHAN
                  BENCH AT JAIPUR

              S.B. Civil Writ Petition No. 2884/2021

Ram Enterprises, Beawar
                                                                    ----Petitioner
                                       Versus
Veena Gupta Wife Of Shri Navalkishore
                                                                  ----Respondent

For Petitioner(s)           :    By post
For Respondent(s)           :

HON'BLE MR. JUSTICE GANESH RAM MEENA

Judgment / Order

24/02/2023 The matter has come up before the Court on both

the letters dated 12.05.2022 and 15.09.2022 received from

the Rent Tribunal, Ajmer, for extension of time for disposal of

the proceedings pending before it.

This Court vide order dated 10.03.2021, on

considering the submissions made by the petitioner and on

perusal of the material available on record so also the

provisions of the Act of 2001, directed the Rent Tribunal to

decide the original petition expeditiously but not later than six

months.

Considering the facts and the reasons particularly

mentioned in the subsequent letter dated 15.09.2022, this

Court deems just and proper to extend the time for a further

period of two months for disposal of the original petition.

(2 of 2) [CW-2884/2021]

Since the order has been passed on the subsequent

letter dated 15.09.2022, no order is required to be passed on

the previous letter dated 12.05.2022.

Both the letters are consigned to record.

(GANESH RAM MEENA),J

Sharma NK/24

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