GOPI CHAND Vs. JAIRAM DAS

JUDGEMENT

(1.) The present writ petition has been filed by the petitioner-tenant challenging judgment dtd. 15/11/2021 passed by the Appellate Rent Tribunal, Kota whereby the order dtd. 17/1/2018 passed by the Rent Tribunal, Kota was affirmed.

(2.) Learned counsel appearing on behalf of the respondent- landlord--Mr.Abhishek Pareek agreed to the proposal of learned counsel for the petitioner-tenant and submits that in the event of the judgment of the Appellate Rent Tribunal, Kota dtd. 15/11/2021 being upheld, the respondent-landlord would have no objection if the petitioner-tenant continue in occupation of the rented premises in question only till 31/7/2023 and in no eventuality beyond the said date.

(3.) In view of the consent of learned counsel for the parties, the present writ petition is being disposed of with the following directions:-