MAHAVEER INTERNATIONAL APEX Vs. MAHAVEER INTERNATIONAL ASSOCIATION

JUDGEMENT

(1.) Instant writ petition lays challenge to an order dtd. 11/8/2021 passed by the Presiding Officer, Rent Tribunal No.2, Jaipur Metropolitan, Jaipur (hereinafter referred to as the 'Rent Tribunal').

(2.) The facts lie in a very narrow compass; which are noted hereinbelow :

(3.) Impugning the order dtd. 11/8/2021, Ms. Kasliwal, learned counsel for the petitioner, vehemently argued that the Rent Tribunal has erred in rejecting petitioner's application, which raised fundamental question of jurisdiction.