REGENT COMPUTRONICS PVT. LTD.

RAJIV SARIN Appellant

V/S

DIRECTORATE OF ESTATES Respondents

Referred Judgements :-

KIRAN SINGH VS. CHAMAN PASWAN [REFERRED TO]
ADDITIONAL DISTRICT MAGISTRATE JABALPUR STATE OF UTTAR PRADESH UNION OF INDIA STATE OF KARNATAKA STATE OF MAHARASHTRA STATE OF RAJASTHAN UNION OF INDIA UNION OF INDIA VS. SHIVAKANT SHUKLA:V K S CHAUDHARY:ATAL BIHARI VAJPAYEE:SATYA SHARMA:N K GANPAIAH:SUBHAS:MILAP CHAND KANUNGO:SHRI RAM DHAN:DR REKHA AWASTHI [REFERRED TO]
CENTRAL INLAND WATER TRANSPORT CORPORATION LIMITED VS. BROJO NATH GANGULY / TARUN KANTI SENGUPTA [REFERRED TO]
N NAGENDRA RAO AND COMPANY VS. STATE OF ANDHRA PRADESH [REFERRED TO]
RAFIQUE BIBI VS. SAYED WALIUDDIN [REFERRED TO]
DEEPAK AGRO FOODS VS. STATE OF RAJASTHAN [REFERRED TO]
K T PLANTATION PVT LTD VS. STATE OF KARNATAKA [REFERRED TO]
RATTAN LAL VS. GIRDHARI LAL [REFERRED TO]
KAILAS SIZING WORKS VS. MUNICIPALITY OF BHIVANDI AND NIZAMPUR [REFERRED TO]

JUDGEMENT

(1.) The instant civil suit seeks for damages of mesne profits, loss of market rent and the damages arising out of outstanding property tax, along with pendente lite and future interest, etc.

(2.) The plaintiffs are the owners of Flat No.1108, Ansal Bhawan, Kasturba Gandhi Marg, New Delhi-11000, admeasuring 820 sq. ft. (hereinafter referred to as ' the suit property').

(3.) The plaintiffs, on 1/9/1976, leased out the suit property to defendant No.1. Thereafter, further lease agreements were executed, which stood expired on 25/11/1995.

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RAJIV SARIN Vs. DIRECTORATE OF ESTATES

Referred Judgements :-

JUDGEMENT

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