REGENT COMPUTRONICS PVT. LTD.

PREM LATA BHATIA Appellant

V/S

UNION OF INDIA Respondents

Referred Judgements :-

CALCUTTA CHROMOTYPE LTD. V. CCE,CALCUTTA [REFERRED TO]
STATE OF UTTAR PRADESH VS. RENUSAGAR POWER CO [REFERRED TO]
NEW HORIZONS LIMITED VS. UNION OF INDIA [REFERRED TO]
DELHI DEVELOPMENT AUTHORITY VS. SKIPPER CONSTRUCTION CO PRIVATE LIMITED [REFERRED TO]
SUBHRA MUKHERJEE VS. BHARAT COKING COAL LIMITED [REFERRED TO]
KAPILA HINGORANI VS. STATE OF BIHAR [REFERRED TO]
SINGER INDIA LIMITED VS. CHANDER MOHAN CHADHA [REFERRED TO]
VALI PATTABHIRAMA RAO VS. RAMANUJA GINNING AND RICE FACTORY P LIMITED [REFERRED TO]

JUDGEMENT

(1.) This Appeal has been filed against the judgment of the learned Single Judge dated 14.10.2003 by which the Writ Petition was dismissed.

(2.) Heard learned counsels for the parties and perused the record.

(3.) The facts of the case are that the Petitioner Mrs. Prem Lata Bhatia was allotted in perpetuity Shop No. 10, Asia House, Kasturba Gandhi Marg, New Delhi, by the Union of India in 1975 at a monthly rent of Rs. 901/-. Consequently, the petitioner came into exclusive possession of the shop. Clause 8 of the License Deed states as under:-

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PREM LATA BHATIA Vs. UNION OF INDIA

Referred Judgements :-

JUDGEMENT

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