REGENT COMPUTRONICS PVT. LTD.

Baleshwar Dayal Sharma Appellant

V/S

Bimla Gupta And Ors Respondents

Referred Judgements :-

MADAN LAL VS. HAZARA SINGH [REFERRED TO]
RAM PASRICHA VS. JAGANNATH [REFERRED TO]
KOCHKUNJU NAIR VS. KOSHY ALEXANDER [REFERRED TO]
RISHAB CHAND BHANDARI VS. NATIONAL ENGINEERING INDUSTRY [REFERRED TO]
SAVITRI DEVI ABDALI VS. RAM BHAJ DATTA [REFERRED TO]
JAG JIT KAUR VS. MOOL CHAND [REFERRED TO]
BIMLA WATI SETH VS. KASTINGS PRIVATE LIMITED [REFERRED TO]
VIJAY MANCHANDA VS. ASHOK MANCHANDA [REFERRED TO]
MANITA KHURANA VS. INDRA KHURANA [REFERRED TO]
JANARDAN BADRINARAYAN PATEL VS. SHETH AMBALAL HIMATLAL [REFERRED TO]
MT KULWANTA BEWA VS. KARAM CHAND SONI [REFERRED TO]
CAPT (RETD ) O P SHARMA & ANR VS. KAMLA SHARMA & ORS [REFERRED TO]

JUDGEMENT

(1.) C.M No.39567/2017 (for exemption)

(2.) The application is disposed of.

(3.) This petition under Article 227 of the Constitution of India impugns the order [dated 24th August, 2017 in RCT No.30500/2016 of the Rent Control Tribunal (Headquarter), Tis Hazari Courts, Delhi] of dismissal of the appeal under Section 38 of the Delhi Rent Control Act, 1958 filed by the petitioner against the order [dated 19th September, 2016 in E No.65/2014 of the Court of Additional Rent Controller (ARC) (Central), Tis Hazari Courts, Delhi] holding the six respondents to have made out a ground for eviction of the petitioner (from a portion of property No.64, Gali No.2, Prem Nagar, Subzi Mandi, Delhi) under Section 14(1)(a) of the Act.

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BALESHWAR DAYAL SHARMA Vs. BIMLA GUPTA & ORS

Referred Judgements :-

JUDGEMENT

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