REGENT COMPUTRONICS PVT. LTD.

Shri K.L. Diwan and Ors. Appellant

V/S

Mohan Malhotra and Anr. Respondents

Referred Judgements :-

SMT. VIDYAWANTI V. TOKAN DASS [REFERRED TO]
BASHESHAR NATH V. SMT. S. BIKRAM [REFERRED TO]
MOHD. IDREES AND ANR. V. MST. NATHI (DECEASED) THROUGH LRS [REFERRED TO]
MOHAMMAD YUNUS VS. MOHAMMAD MUSTAQIM [REFERRED TO]
H C PANDEY VS. G C PAUL [REFERRED TO]
SURAYYA BEGUM MST RENU SHARMA VS. MOHAMMAD USMAN:RAGHBIRKAURBHATIA MRS [REFERRED TO]
HARISH TANDON VS. ADDITIONAL DISTRICT MAGISTRATE ALLAHABAD U P [REFERRED TO]
RAVINDER KAUR VS. ASHOK KUMAR [REFERRED TO]
SALEM ADVOCATE BAR ASSOCIATION VS. UNION OF INDIA [REFERRED TO]
SUSHIL KUMAR VS. BHAGWANTI DEVI [REFERRED TO]
NANU MAL VS. BHAGWATI PERSHAD [REFERRED TO]
VIGNESHWAR VS. GANGABAI KOM NARAYAN BHAT PRASAD [REFERRED TO]
WOOLWAYS SHOP CUM OFFICE CHANDIGARH VS. CENTRAL BANK OF INDIA CHANDIGARH [REFERRED TO]

JUDGEMENT

(1.) C.M. No. 3068/2008

(2.) ALLOWED , subject to all just exceptions.

(3.) THIS petition has been preferred under Article 227 of the Constitution of India by the petitioner against the order dated 13.2.2008 passed by the Additional Rent Control Tribunal (for short 'ARCT') Rohini Courts, Delhi in RCA No. 44/2006. By the impugned order the petitioner's appeal under Section 38 of the Delhi Rent Control Act (the Act) against the order dated 3.11.2006 passed by the Additional Rent Controller, (ARC for short), has been dismissed. The learned ARC had dismissed the petitioner's objections under Section 25 of the Act to the execution of an eviction order passed under Section 14(1)(e) of the Act in favour of respondent No. 1, Shri Mohan Malhotra against the judgment debtor, who is respondent No. 2 herein viz. Shri Ravi Diwan.

Click here to view full judgment.

K.L. DIWAN Vs. MOHAN MALHOTRA

Referred Judgements :-

JUDGEMENT

QUick Links

Get in Touch

Email

Contact Numbers

Address