Dr. Bhushan C. Hathi vs Smt. Sumitra Soni (2026:Rj-Jd:6759)
2026 Latest Caselaw 1908 Raj

Rajasthan High Court - Jodhpur

Dr. Bhushan C. Hathi vs Smt. Sumitra Soni (2026:Rj-Jd:6759) on 6 February, 2026

                                   [2026:RJ-JD:6759]

                                         HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                                                          JODHPUR
                                                       S.B. Civil Writ Petition No. 2703/2026
                                   Dr. Bhushan C. Hathi S/o Shri C.k. Hathi, Aged About 64 Years,
                                   Address Chandra Bhushan Hospital, Opposite Mahamandir
                                   Railway Station, Jodhpur, Rajasthan.             ----Petitioner
                                                                          Versus
                                   Smt. Sumitra Soni W/o Late Shri Daulat Ram Soni, Address -
                                   Chandra Bhushan Medicose, Chandra Bhushan Hospital, Opposite
                                   Mahamandir Railway Station, Jodhpur, Resident Of Plot No. 560-
                                   A, 8Th C Road, Sardarpura, Jodhpur, Rajasthan. ----Respondent


                                   For Petitioner(s)            :      Ms. Nandipana Gehlot
                                   For Respondent(s)            :


                                         HON'BLE MR. JUSTICE MUKESH RAJPUROHIT

Order 06/02/2026

The petitioner/landlord has preferred this writ petition under

Article 226 and 227 of the Constitution of India seeking direction

against the Rent Control Tribunal, Jodhpur, to decide the Rent

Case No.146/2024 titled as "Dr. Bhushan C Hathi v. Smt. Sumitra

Soni" expeditiously.

While taking into consideration the provisions of

Section15(5) of the Rajasthan Rent Control Act, 2001, which

provides for time bound expeditious disposal of the petitions, this

Court deems it appropriate to dispose of the instant writ petition

with the expectation that the learned Rent Control Tribunal,

Jodhpur, shall proceed with the adjudication of eviction petition

with celerity and dispose of the same at the earliest, preferably

within a period of '240 days' from today, strictly in accordance

with law. All pending applications, if any, also stand disposed of.

(MUKESH RAJPUROHIT),J 81-mSingh/-

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