REGENT COMPUTRONICS PVT. LTD.

HARI SHANKER RASTOGI Appellant

V/S

ALLAHABAD BANK Respondents

Referred Judgements :-

C.L. DAVAR V. AMAR NATH KAPUR [REFERRED TO]
GOBIND DASS V. KULDIP SINGH [REFERRED TO]
SARLA AHUJA VS. UNITED INDIA INSURANCE COMPANY LIMITED [REFERRED TO]
JOGINDER PAL VS. NAVAL KISHORE BEHAL [REFERRED TO]
KAILASH CHAND VS. DHARAM DAS [REFERRED TO]
SAIT NAGJEE PURUSHOTHAM and CO LTD VS. VIMALABAI PRABHULAL [REFERRED TO]
J L MEHTA VS. HIRA DEVI [REFERRED TO]
LABHU LAL VS. SANDHYA GUPTA [REFERRED TO]
ANIL BAJAJ VS. VINOD AHUJA [REFERRED TO]
BHUPINDER SINGH BAWA VS. ASHA DEVI [REFERRED TO]
NIDHI VS. RAM KRIPAL SHARMA (D) THROUGH LRS. [REFERRED TO]

JUDGEMENT

(1.) This Rent Control Revision Petition under Section 25B(8) of the Delhi Rent Control Act, 1958 impugns the order (dated 17th November, 2015 in Case No.E-450/13/12 of the Court of Additional Rent Controller-1 (Central), Tis Hazari Courts, Delhi) granting leave to the respondent to defend the petition for eviction under Section 14(1)(e) of the Act filed by the petitioner.

(2.) The petition was entertained and notice thereof ordered to be issued and the Trial Court record requisitioned.

(3.) Owing to the Trial Court record having been requisitioned in this Court, further proceedings in the petition for eviction pursuant to grant of leave to defend also remain stalled for the last more than 1 years.

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HARI SHANKER RASTOGI Vs. ALLAHABAD BANK

Referred Judgements :-

JUDGEMENT

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