ASHOK KUMAR SOMANI Vs. SUSHILA

JUDGEMENT

(1.) While allowing the application (IA No.14355/2011) for preponing, at the request of learned counsel for the parties, the matter has been finally heard at this stage itself.

(2.) The petitioner-tenant has preferred this writ petition against the judgment and order dated 25.02.2010 (Annex.8) as passed in Rent Appeal No.52/2008 whereby the Appellate Rent Tribunal, Jodhpur dismissed the appeal and affirmed the judgment and order dated 15.03.2008 as passed in Original Petition No.452/2004 whereby the Rent Tribunal, Jodhpur issued the certificate for recovery of possession and ordered revision of rent while allowing the petition filed by the respondent-landlord.

(3.) After hearing, upon this Court being not persuaded to consider interference, the learned counsel for the petitioner submitted in the alternative that the petitioner may be granted some extra time to vacate the premises in question on reasonable conditions. The learned senior counsel appearing for the respondent-landlord submitted that the respondent shall not stand on ceremonies and shall not oppose granting of some extra time to vacate but shall pray for the conditions regarding submission of undertaking and payment of enhanced amount towards mesne profits.