Rajasthan High Court - Jodhpur
Virendra Shanker Mathur vs Lrs Of Rajendra Singh Kachhawa on 29 July, 2019
Author: Sangeet Lodha
Bench: Sangeet Lodha
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Civil Writ Petition No. 15703/2018
Virendra Shanker Mathur S/o Late Kanwar Shanker Mathur, Aged
About 68 Years, Resident Of Near Tyagi Vatika, Jail Well, Bikaner.
----Petitioner
Versus
LRs Of Rajendra Singh Kachhawa,
1. Smt. Shiv Pyari Devi W/o Late Sh. Chandra Singh
Kachhawa (Deceased)
2. Smt. Deepa
3. Kumari Kumud
4. Kumari Pooja
All Ds/o Late Sh. Rajendra Singh, By Caste Mali, Resident
Of Near Tyagi Vatika, Jail Well, Bikaner.
5. Rent Tribunal, Bikaner
6. Appellate Rent Tribunal, Bikaner.
----Respondents
For Petitioner(s) : Mr. Rakesh Kumar Chotia
For Respondent(s) : Mr. Falgun Buch
HON'BLE MR. JUSTICE SANGEET LODHA
Order 29/07/2019 Heard learned counsel for the parties. Admit. Issue notice. Issue notice of stay petition also. Mr. Falgun Buch, learned counsel accepts notices on behalf of respondents No.1 to 4. Notices need not be issued to the respondents No. 5 and 6. The service is, therefore, complete.
Send for the record.
In the meanwhile and until further orders, execution of the certificate for recovery of possession issued pursuant to the order (Downloaded on 02/09/2019 at 12:38:08 AM) (2 of 2) [CW-15703/2018] dated 20.7.10 passed by the Rent Tribunal, Bikaner in Rent Case No.68/06 affirmed vide order dated 24.8.18 passed by the Appellate Rent Tribunal, Bikaner in Rent Appeal No.82/10 (CIS No.247/14), shall remain stayed.
(SANGEET LODHA),J 22-RP/-
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