Parasram Laduram Lohia vs Krishna Nivar Industries ...
2025 Latest Caselaw 4795 Raj

Rajasthan High Court - Jodhpur

Parasram Laduram Lohia vs Krishna Nivar Industries ... on 17 January, 2025

Author: Vinit Kumar Mathur

Bench: Vinit Kumar Mathur

[2025:RJ-JD:3171]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                    S.B. Civil Writ Petition No. 872/2025

Parasram Laduram Lohia, Registered Partnership Firm Through
Partner Mona Agarwal, Nehru Raod, Bhilwara, (Raj.) (Stated As
Per Cause Title Of R.A.T., Bhilwara ), Presently Though Its
Authorized Partner, Veresh Kumar S/o Brijmohan, Age About 50
Years, Mahila Ashram Road, Bhilwara (Rajasthan).
                                                                       ----Petitioner
                                       Versus
1.       Krishna Nivar Industries, Through Ankit S/o Late Shri
         Kedar Gatyani, Age Adult, Resident Of Ashok Nagar,
         Bhilwara.
2.       Smt. Anita W/o Shri Late Shri Kedar Gatyani, Resident Of
         Ashok Nagar, Bhilwara.
                                                                    ----Respondents


For Petitioner(s)            :     Mr. Ankit Somani



         HON'BLE MR. JUSTICE VINIT KUMAR MATHUR

Order

17/01/2025

1. The present writ petition has been filed by the petitioner who

is a landlord with the prayer that learned Appellate Rent Tribunal,

Bhilwara may be directed to dispose of Appeal No.19/2023

"Krishna Nivar Industries vs. Parasram Laduram Lohia" at an early

date preferably within a fixed period.

2. Learned counsel for the petitioner submits that the petitioner

filed an eviction suit U/s.9 of the Rajasthan Rent Control Act, 2001

before the Rent Tribunal, Bhilwara which was allowed vide

judgment and decree dated 05.10.2023. Being aggrieved by the

judgment and decree dated 05.10.2023, the respondent No.1 filed

an appeal before the Appellate Rent Tribunal, Bhilwara on

[2025:RJ-JD:3171] (2 of 2) [CW-872/2025]

04.12.2023 but the same is pending consideration till date. He,

therefore, prays that the Appellate Rent Tribunal, Bhilwara may be

directed to decide the appeal within a fixed time frame.

3. I have considered the submissions made by learned counsel

for the petitioner and have perused the material available on

record.

4. Considering the section 19(8) of the Rent Control Act, 2001,

the Appellate Rent Tribunal, Bhilwara is directed to decide the

appeal pending before it being Appeal No.19/2023 "Krishna Nivar

Industries vs. Parasram Laduram Lohia" within a period of six

months' from the date of receipt of certified copy of this order.

5. In view of the above direction, the present writ petition is

disposed of.

6. The stay application and all other pending applications, if

any, stand disposed of.

(VINIT KUMAR MATHUR),J 130-Payal/-

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