(1.) These three Civil Revision Petitions, Nos. 239, 240. and 241 of 1973, can be disposed of by a common judgment.
(2.) The petitioners in the three Revision Petitions are (1) Bindra Watch Company, (2) Tara Singh and another, and (3) Dass and Company respectively. The respondents in all the three Revision Petitions are the same, viz. (1) Delhi Sikh Gurdwara Board and (2) Jathedar Santokh Singh.
(3.) The facts which have given rise to these Revision Petitions are as follows. Each of the petitioners was a tenant of a separate premises (shop) belonging to the Shromani Gurdwara Prabandhak Committee (now Delhi Sikh Gurdwara Board). The Shiromani Gurdwara Prabandhak Committee (hereinafter referred to as the "Committee) through the second respondent, filed on November 21, 1968, three applications against the three petitioners respectively under Section 22 of the Delhi Rent Control Act, 1958, for eviction of the petitioners from their respective premises. Even before the petitioners filed any written statement and adduced evidence, the parties entered into a compromise. The Controller, in terms of the compromise, passed orders of ejectment against the petitioners on January 2, 1969, subject to the condition that the petitioners shall not be liable to ejectment earlier than October 31, 1970.
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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