KANTI CHAND KALLA Vs. ASHOK KATARIA

JUDGEMENT

(1.) Learned counsel for the petitioner submits that against the judgment and decree dtd. 25/10/2017, the respondents (tenants) have preferred an appeal which was filed in January, 2018 and the same is pending consideration before the Appellate Rent Tribunal, Jodhpur and inspite of the objection raised by the present petitioner (landlord), the Appellate Tribunal is not deciding the appeal and has been granting unwarranted indulgence to the appellant.

(2.) Having regard to the facts and circumstances of the case and after going through the order-sheets so placed by the petitioner, the writ petition is disposed of with a direction to the petitioner to move an application for early decision of the appeal before the Appellate Tribunal within a period of two weeks from today.

(3.) In case such application is filed, the Appellate Tribunal shall consider and decide the appeal as early as possible preferably within a period of three months of receipt of the application.