Rajasthan High Court - Jodhpur
Lr'S Of Sajjan Lal & Ors. vs . Motilal on 1 December, 2015
Author: Vineet Kothari
Bench: Vineet Kothari
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S.B. Civil Second Appeal No.115/1992
LR's of Sajjan Lal & Ors. Vs. Motilal
Date of Order: Tuesday, 01/12/2015.
PRESENT
HON'BLE Dr. JUSTICE VINEET KOTHARI
Mr. R. Chouhan, for the appellants/plaintiffs/landlord.
Mr. Abhinav Jain, for the respondent/defendant/tenant.
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Learned counsel for the respondent/defendant/tenant upon instructions of the defendant/tenant, namely, Motilal, submits that the defendants is willing to buy the suit shop in question or if the plaintiffs wants to renew the tenancy by increasing rent at the prevalent market rate, he is agreeable for that also. The defendant/tenant who is present in the Court has also signed the order sheet in token of the aforesaid proposal.
The aforesaid offer in terms of money can be informed by the learned counsel for the plaintiffs, who will take instructions in this regard, who are said to be residing at Pune. If the parties wants to settle the said dispute in this manner, are allowed a week's time for this purpose.
Put up on 08.12.2015, as prayed.
(Dr. VINEET KOTHARI), J.
DJ/-
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