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Judgment
The instant writ petition has been filed by the petitioner-landlord for early disposal of the eviction petition no.73/2013 (598/2008) pending before the
Rent Tribunal, Jaipur.
Counsel for the petitioner submitted that the petitioner-landlord is a senior citizen and at present 83 years old. Counsel further submits that the
evidence of the petitioner-landlord has already been completed but the respondent-tenant is taking time for one reason or the other and wants to delay
the proceedings before the learned Rent Tribunal.
Counsel for the petitioner relied upon the judgment passed by Co-ordinate Bench of this court in the matter of M.R. Gupta Vs. M/s. Panchtatva
Beauty and Wellness Pvt. Ltd. in S.B. Civil Writ Petition No.12063/2017 decided on 31.07.2017, wherein it has been held as under:-
“Having heard learned counsel for the petitioner, and perused the material available on record as also the provisions of the 2001 Act, I find that the
prayer sought for is reasonable. The Rent Tribunal is directed to expeditiously decide the application filed by the petitioner and in any event not later
than six months from the date of receipt of the certified copy of this order. In the process, the provisions of Section 21(4) of the 2001 Act be adhered
to. It is further directed that in the event of filing of frivolous application the same be decided on the same day or the following day by a reasoned and
speaking order, and when necessary cost be also imposed as a measure of regulation of court proceedings.â€
In that view of the matter, the writ petition is disposed of with a direction to the Rent Tribunal Jaipur to decide the pending eviction application
no.73/2013 (598/2008) within a period of six months.