REGENT COMPUTRONICS PVT. LTD.

RAMBIR SINGH Appellant

V/S

AMIT KUMAR Respondents

Referred Judgements :-

DAVY VS. GARRETT.. [REFERRED TO]
KNOWLES VS. ROBERTS [REFERRED TO]
PRITHI PAL SINGH VS. SATPAL SINGH (DECEASED THROUGH LRS) [REFERRED TO]
PRECISION STEEL AND ENGINEERING WORKS VS. PREM DEVA NIRANJAN DEVA TAYAL [REFERRED TO]
ROOP LAL SATHI VS. NACHHATTAR SINGH GILL [REFERRED TO]
UNITED BANK OF INDIA VS. NARESH KUMAR [REFERRED TO]
K K MODI VS. K N MODI [REFERRED TO]
INDIA UMBRELLA MANUFACTURING CO VS. BHAGABANDEI AGARWALLA [REFERRED TO]
SATHI VIJAY KUMAR VS. TOTA SINGH [REFERRED TO]
ABDUL RAZAK VS. MANGESH RAJARAM WAGLE [REFERRED TO]

JUDGEMENT

(1.) Exemption allowed, subject to all just exceptions.

(2.) The applications stand disposed of. CM(M) 433/2022 & CM APPL. 22442/2022 (stay)

(3.) This petition, under Article 227 of the Constitution of India, assails an order dtd. 8/4/2022, passed by the learned ACJ/CCJ/ARC ("the learned ARC"), in an application under Order VI Rule 16 of the Code of Civil Procedure, 1908 (CPC) preferred, by the respondents in the present case, who were the petitioners in the aforesaid Eviction Petition.

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RAMBIR SINGH Vs. AMIT KUMAR

Referred Judgements :-

JUDGEMENT

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