(1.) This Writ Petition is filed by the Respondent Nos. 3 and 4 (before the trial Court) against the order dated 28th Oct. 2016 passed by the learned Chief Judge, Court of Small Causes, Bangalore in HRC No.63/2016 dismissing the Interlocutory Application filed under Order 7, Rule 11 (a) (d) read with Sec. 151 of Code of Civil Procedure, 1908 ('CPC' for short).
(2.) Parties are referred to as per their ranking in the HRC Petition.
(3.) Petitioner/landlord filed HRC No.63/2016 praying to pass an order of eviction directing the respondents to vacate and hand over the vacant possession of the schedule premises on the ground that the original tenant not being in occupation of the leased premises and on the ground of persons in occupation having failed to prove that they are bona fide tenants under the provisions of Sec. 27(b)(ii), 27(d)(i)(ii) and 27(p) of the Karnataka Rent Act, 1999.
ABOUT US "REGENT COMPUTRONICS PVT. LTD." is a Company incorporated in 1991 under the provisions of the Companies Act, 1956. Since its inception to 1995, the Company was busy in carrying out the activities related to various Banks' Job Work..
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