REGENT COMPUTRONICS PVT. LTD.

Krishan Kumar Dua Appellant

V/S

Girdhar Gopal Gupta Respondents

Referred Judgements :-

NALINI KANT GUPTA V. LAJJA GUPTA [REFERRED TO]
ANIL KUMAR GUPTA V. DEEPIKA VERMA [REFERRED TO]
ASHA SAWHNEY V. KAMINI GUPTA,RC.REV NO. 315 OF 2017 [REFERRED TO]
M/S. JHALANI TOOLS (INDIA) PVT. LTD. V. B.K. SONI [REFERRED TO]
JOGINDER PAL VS. NAVAL KISHORE BEHAL [REFERRED TO]
UDAY SHANKAR UPADHYAY VS. NAVEEN MAHESHWARI [REFERRED TO]
MAHANT GOVIND DASS VS. KULDIP SINGH [REFERRED TO]
J L MEHTA VS. HIRA DEVI [REFERRED TO]
SUSHILA DEVI VS. RAGHUNANDAN PERSHAD [REFERRED TO]

JUDGEMENT

(1.) CM No. 32254 of 2017 (for exemption). Allowed, subject to just exceptions.

(2.) The application is disposed of. RC.REV.417 of 2017 & CM No. 32253 of 2017 (for stay).

(3.) This Rent Control Revision Petition under Section 25B(8) of the Delhi Rent Control Act, 1958 impugns the order [dated 27th February, 2017 in E No. 903/14/12 of the Court of Additional Rent Controller (ARC) (Central), Tis Hazari Courts, Delhi] of eviction, after full trial, of the petitioner from shop No. 4748 at Ground Floor, Main Road, Pahari Dhiraj, Delhi-110006.

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KRISHAN KUMAR DUA Vs. GIRDHAR GOPAL GUPTA

Referred Judgements :-

JUDGEMENT

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