REGENT COMPUTRONICS PVT. LTD.

Rameshwar Sahi Mathur Appellant

V/S

DISTRICT JUDGE DEHRADUN Respondents

Referred Judgements :-

SANWAL DAS BINKA [REFERRED TO]
KAMIL KHAN V. ILLRD ADDITIONAL DISTRICT JUDGE,BAREILLY AND OTHERS [REFERRED TO]
RAJESHWARI PRASAD VS. FATEH BAHADUR CHATURVEDI AND OTHERS [REFERRED TO]
SWARAJ PRASAD SHARMA IIND ADDITIONAL DISTRICT JUDGE,MIRZAPUR AND OTHER [REFERRED TO]
N.S. DUTTA VS. VIITH ADDITIONAL DISTRICT JUDGE,ALLAHABAD [REFERRED TO]
NUR ILHHI VIIIRD ADDITIONAL DISTRICT JUDGE,SAHARANPUR AND OTHERS [REFERRED TO]
MRS. MEENAL EKNATH KSHIRASAGAR VS. MRS. TRADERS AND AGENCIES [REFERRED TO]
SMT. SARLA AHUJA VS. UNITED INDIA INSURANCE CO. LTD. [REFERRED TO]
SARDAR PRITAM SINGH THROUGH LRS VS SARDAR PRAKASH SINGH AND OTHERS IN [REFERRED TO]
BEGA BEGUM VS. ABDUL AHAD KHAN DEAD [REFERRED TO]
BEGA BEGUM VS. ABDUL AHAD KHAN DEAD [REFERRED TO]
KEWAL SINGH VS. LAJWANTI [REFERRED TO]
SHIV SARUP GUPTA VS. MAHESH CHAND GUPTA [REFERRED TO]
BHIMANAGOUDA BASANAGOUDA PATIL VS. MOHAMMAD GUDUSAHEB [REFERRED TO]
RAJENDRA KUMAR VS. GOPAL KRISHNA [REFERRED TO]
NANDLAL GOVERDHANDAS AND CO VS. SAMRATBAI LILACHAND SHAH [REFERRED TO]
SURAJ PRASAD SHARMA VS. IIND ADDITIONAL DISTRICT JUDGE [REFERRED TO]

JUDGEMENT

(1.) HEARD Shri. R.Dhobal counsel for the petitioner Sri. B.P Nautiyal and Sri. S. K. Jain Advocates counsel for the respondents.

(2.) BY the present Writ Petition the Petitioner has challenged the' orders passed by the Prescribed Authority and the appellate authority rejecting the release of the accommodation filed by the petitioner U/S 2 of the Act No. 13 of 1972. Factual Background

(3.) RESPONDENT No. 3 is the tenant of behalf of the petitioner in a portion of the building.

Click here to view full judgment.

RAMESHWAR SAHI MATHUR Vs. DISTRICT JUDGE DEHRADUN

Referred Judgements :-

JUDGEMENT

QUick Links

Get in Touch

Email

Contact Numbers

Address