Rajasthan High Court - Jaipur
Ummed Singh Sushila Devi vs Rent Tribunal Jaipur Anr on 14 May, 2013
Author: Mohammad Rafiq
Bench: Mohammad Rafiq
IN THE HIGH COURT OF JUDICATURE FOR RAJASTHAN BENCH AT JAIPUR D.B. CIVIL MISC. APPL. No.151/2013 IN D.B. SPECIAL APPEAL (W) NO.1269/2012 Umeed Singh Sushila Devi Memorial Trust vs. The Rent Tribunal & Anr. Date of order : 14/05/2013. HON'BLE MR.JUSTICE MOHAMMAD RAFIQ HON'BLE DR. JUSTICE MRS. MEENA V GOMBER Shri M.M. Ranjan, Sr. Advocate with Shri Shrey Gaharana ) for the applicant. ******
Application has been filed for extension of time to vacate the premises only on the sole ground that the applicant has vacated the premises, but his licence to run the blood bank is given in the said premises, therefore, till said licence is not granted to run blood bank for any of the premises, the time prayed for may be extended.
On hearing learned counsel for the applicant and considering the fact that this matter has been contested between the parties before this Court and empathetic direction has been issued by this Court that the executing court shall, if necessary, with police help execute the judgement and no order of any court except that of division bench or Supreme Court will come in the way of execution, we are not inclined to extend any time, especially when the applicant himself contends that they have vacated the premises. The fact that the blood bank was being run from rented premises was very much noticed by the division bench. If any difficulty for storage of blood arise, the applicant would be free to approach the SMS Hospital, Jaipur for transfer of blood in their possession.
The application is therefore dismissed, however, with the aforesaid observations.
(DR.MEENA V GOMBER),J. (MOHAMMAD RAFIQ), J. RS/-
All corrections made in the judgement/order have been incorporated in the judgement/order being emailed. (Ravi Sharma,P.A.