TRILOK SINGH GANDHI Vs. RAJENDRA KAUSHALRAJ MEHTA

JUDGEMENT

(1.) By the present Petition, the Petitioner, a 92 years old person has prayed for the following reliefs :

(2.) Heard Mr.Vivek Kantawala, learned counsel for the Petitioner and Mr.Jeetendra Ranawat, learned counsel for the Respondent-tenant. Perused record.

(3.) Record indicates that by an Order dtd. 7/1/2022 passed below Exh.25 in the R.A.E. Suit No.443 of 2019, the trial Court has already expedited the suit. However, in the paragraph 2 of the operative part of the said Order, it is observed thus;