REGENT COMPUTRONICS PVT. LTD.

CENTRAL BANK OF INDIA Appellant

V/S

Beena Thiruvenkitam Respondents

Referred Judgements :-

BAHADUR SINGH VS. MUNI SUBRAT DASS [REFERRED TO]
FI LR071 LAL JAIN VS. MAN MAL [REFERRED TO]
K K CHARI VS. R M SESHADRI [REFERRED TO]
NAGINDAS RAMDAS VS. DALPATRAM ICHHARAM ALIAS BRIJRAM [REFERRED TO]
ROSHAN LAL VS. MADAN LAL [REFERRED TO]
NAI BAHU VS. LALA RAMNARAYAN [REFERRED TO]
SULEMAN NOORMOHAMED AMD OTHERS VS. UMARBHAI JANUBHAI [REFERRED TO]
BABU RAM GUPTA VS. SUDHIR BHASIN [REFERRED TO]
SUSHIL KUMAR MEHTA VS. GOBIND RAM BOHRA DEAD [REFERRED TO]
EAST INDIA CORPORATION LIMITED VS. MEENAKSHI MILLS LIMITED [REFERRED TO]
RAM SARAN VS. PYARE LAL [REFERRED TO]
UPTRON INDIA LIMITED VS. SHAMMI BHAN [REFERRED TO]
ANAND MOHAN VS. UNION OF INDIA [REFERRED TO]
C C GEORGE VS. P C OOMMEN [REFERRED TO]
JAGMITTAR SAIN BHAGAT VS. DIR. HEALTH SERVICES, HARYANA [REFERRED TO]
HIMALAYAN COOPERATIVE GROUP HOUSING SOCIETY VS. BALWAN SINGH [REFERRED TO]
M/S ALAGU PHARMACY AND OTHERS VS. N. MAGUDESWARI [REFERRED TO]

JUDGEMENT

(1.) The first appellant is a nationalised bank. The second appellant is the Assistant General Manager of the bank. The bank is the tenant of the building owned by the respondent.

(2.) The respondent filed W.P.(C) No.17866/2017 against the appellants seeking the following reliefs:

(3.) The learned Single Judge disposed of the writ petition by directing the bank to surrender vacant possession of the building occupied by it to the respondent within four months from the date of the judgment. The aforesaid judgment is under challenge in this appeal.

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CENTRAL BANK OF INDIA Vs. BEENA THIRUVENKITAM

Referred Judgements :-

JUDGEMENT

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