REGENT COMPUTRONICS PVT. LTD.

S.KAPUR Appellant

V/S

OM PARKASH SHARMA Respondents

Referred Judgements :-

SIDEBOTTAM V. EFOLLARD [CITED]
SAIN DASS V. MADAN LAL [CITED]
MANUJENDRA BUTT'S CASE [CITED]
HARIHAR BANNERJEE V. BARN SPTASHI [CITED]
VIRAJ LAL MANI LAL AND CO. V. SATISH SWRUP OUPTA [CITED]
HARI RAM V. RAJINDER SINGH [CITED]
MANGILAL VS. SUGAN CHAIID RATHIDECEASED AND AFTER HIM HIS HEIRS AND LEGAL REPRESENTATIVES [CITED]
RATTAN LAL VS. VARDESH CHANDER [CITED]
BHAGABANDAS AGARWALLA VS. BHAGWANDAS KANU [CITED]
MOHAMMED INDRIS MIAN VS. DOMAN SAH [CITED]
MADHUSUDAN PRASAD AGARWAL VS. SHUSMA BALA DASI [CITED]

JUDGEMENT

(1.) That such notice, as aforesaid, was valid.

(2.) Further that such notice should be construed in a common sense way and not in a hyper-critical manner.

(3.) That it is no doubt possible that, in some cases, even at the stage of granting leave, some of the pleas taken by the tenant may be found to be frivolous or without substance and, as pointed out by Sachar,J. in Viraj Lal Mani Lal & Co. v. Satish Swarup Gupta (1978-I R.C.R. 231) the Rent Con- roller (or the Court in revision) may restrict the leave granted to one or some of the objections raised. It is a question for consideration in each case whether the leave to contest has been given in general terms or whether it is restrictive in any respect. I

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S KAPUR Vs. OM PARAKASH SHARMA

Referred Judgements :-

JUDGEMENT

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