Rajasthan High Court - Jaipur
Vikram Singh vs Anil Kumar Sujanti And Ors on 18 September, 2017
Author: Alok Sharma
Bench: Alok Sharma
HIGH COURT OF JUDICATURE FOR RAJASTHAN BENCH AT
JAIPUR
S.B. Civil Writ Petition No.15287/2017
Vikram Singh S/o Late Sumer Singh (1/3), Aged About 38 Years,
1193/28, Adarsh Nagar, Nasirabad Road, Ajmer Rajasthan.
----Petitioner
Versus
1. Anil Kumar Sujanti S/o Late Shri Kanhaiyalal, 4/263, Lakhan
Kothri, Ajmer
2. Sunil Kumar S/o Late Shri Kanhaiyalal, 4/263, Lakhan Kothri,
Ajmer
3. Kanchan Kanwar W/o Late Shri Sumer Singh (1/1)
4. Shailendra Singh S/o Late Shri Sumer Singh (1/2)
5. Daljeet Singh S/o Late Shri Sumer Singh (1/4)
6. Kusum Kanwar D/o Sumer Singh (1/5)
7. Smt Madhu Kanwar W/o Late Shri Rajender Singh (2/1)
8. Randhir Singh S/o Late Shri Rajender Singh (2/2)
9. Bhawani Singh S/o Late Shri Rajender Singh (2/3), All
Residents of 1193/28, Adarsh Nagar Nasirabad Road, Ajmer,
Rajasthan.
10. Ranjana Kanwar D/o Late Shri Rajender Singh (2/4) W/o
Banne Singh, Borkheda, Kota, Rajasthan.
----Respondents
_____________________________________________________ For Petitioner(s) : Mr.Anudyuti Maitra. _____________________________________________________ HON'BLE MR. JUSTICE ALOK SHARMA Order 18/09/2017 Heard the counsel for the petitioner and perused the impugned order dated 09.08.2017 passed by the Appellate Rent Tribunal staying the judgment of the Rent Tribunal passed on 16.05.2017 subject to the condition of the payment of rent as determined by the Rent Tribunal during the pendency of appeal.
I am of the considered view that there is no error of jurisdiction made out in the Appellate Rent Tribunal's conditional (2 of 2) [CW-15287/2017] stay of the final judgment of the Rent Tribunal which would warrant interference by this Court in the exercise of its superintending power under Article 227 of the Constitution of India.
The petition is accordingly dismissed.
(ALOK SHARMA) J.
Karan/30