REGENT COMPUTRONICS PVT. LTD.

Director Directorate Of Education Appellant

V/S

Mohd. Shamim Respondents

Referred Judgements :-

HINDUSTAN PETROLEUM CORPORATION LIMITED VS. DILBAHAR SINGH [REFERRED TO]
GURDITTA MAL VS. BAL SWARUP [REFERRED TO]
TOWN MUNICIPAL COUNCIL ATHANI VS. PRESIDING OFFICER LABOUR COURTS HUBLI [REFERRED TO]
NITYANANDA M JOSHI VS. LIFE INSURANCE CORPORATION OF INDIA [REFERRED TO]
SUSHILA DEVI VS. RAMANANDAN PRASAD [REFERRED TO]
KEWAL SINGH VS. LAJWANTI [REFERRED TO]
MUKRI GOPALAN VS. CHEPPILAT PUTHANPURAYIL ABOOBACKER [REFERRED TO]
UNION OF INDIA VS. POPULAR CONTRUCTION CO [REFERRED TO]
PRAKASH H JAIN VS. MARIE FERNANDES [REFERRED TO]
PRITHIPAL SINGH VS. SATPAL SINGH [REFERRED TO]
OM PRAKASH VS. ASHWANI KUMAR BASSI [REFERRED TO]
KAILASH DEVI VS. BRIJ PAL MANOCHA [REFERRED TO]
GANDHE VIJAY KUMAR VS. MULJI @ MULCHAND [REFERRED TO]

JUDGEMENT

(1.) This Division Bench has been constituted under Rule 8 of Part B of Chapter 3 of Volume V of Delhi High Court Rules and Orders for answering the questions formulated in the order dated 16 th August, 2017 of one of us (Rajiv Sahai Endlaw, J.) sitting singly and the relevant paragraphs of which order are as under:

(2.) The senior counsel for the respondents was heard on 9 th March, 2018. The senior counsel for the respondents as well as the counsel for the petitioners were further heard on 16th November, 2018. The senior counsel for the respondents and the counsel for the petitioners have been further heard on 26th July, 2019, when judgment was reserved.

(3.) The senior counsel for the respondents has argued,- (i) that the jurisdiction of this Court, under the proviso to Section 25B(8) of the Delhi Rent Control Act, is only to satisfy itself that an order made by the Controller under Section 25B is according to law;

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DIRECTOR DIRECTORATE OF EDUCATION Vs. MOHD. SHAMIM

Referred Judgements :-

JUDGEMENT

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