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Judgment
Manoj Jain, J
Mr. Nishant Sharma is son of the petitioners herein who got married to respondent no.1. The petitioners filed a complaint under Rule 22(3) of the Delhi Maintenance and Welfare of Parents and Senior Citizens Rules, 2009 seeking eviction of the their daughter-in-law from the property in question which is situated at Janakpuri.
Admittedly, there is a matrimonial discord between their son and his wife.
The learned Tribunal, vide its order dated 30.01.2024, allowed the complaint and passed an eviction order against respondent No.1 herein.
Feeling aggrieved, respondent no.1 filed an appeal before the learned Appellate Tribunal. Such Appellate Authority is Divisional Commissioner, Department of Revenue, GNCTD Delhi.
The prayer in the present petition is merely limited to the effect that the Appellate Tribunal may be requested to expeditiously decide the above said appeal.
Copies of various orders passed by the learned Appellate Tribunal have also been placed on record and the next date of hearing before the Appellate Tribunal is stated to be 18.06.2025.
After hearing arguments for some time, the present petition is disposed of with liberty to the petitioners herein to move appropriate application in this regard before the learned Divisional Commissioner/ Appellate Tribunal seeking expeditious disposal of the above said appeal.
This Court expects that as and when any such application is moved, the learned Appellate Tribunal, keeping in mind its board’s position and all also ascertaining the convenience and availability of the counsel for both the sides, shall make best endeavour to dispose of the above said appeal, as expeditiously as possible.
The petition stands disposed of on the aforesaid terms.
Pending applications also stand disposed of.