BHASKER BANERJEE Vs. MUKESH RATHI

JUDGEMENT

(1.) The present writ petition has been filed by the petitioner challenging the order dtd. 13/2/2019, whereby the application, filed by the petitioner under Sec. 19A of the Rajasthan Rent Control Act, 2001 (for short "the Act of 2001") has been dismissed.

(2.) This Court issued notices in the writ petition on 5/4/2019 by making the notices returnable within two weeks.

(3.) This Court, on 9/2/2021, allowed the Application bearing No.1/2020, filed by the petitioner for alternative mode of service of notice on the respondent through his Advocate appearing in the Trial Court and as such, an order was passed to serve the respondent through the counsel, appearing for him and the notice was also, additionally, sent to the concerned Trial Court for effecting service.