REGENT COMPUTRONICS PVT. LTD.

RAMPHAL Appellant

V/S

DISTRICT JUDGE, DEHRADUN Respondents

Referred Judgements :-

SHYAM LAL GAEL V. VITH ADDITIONAL DISTRICT JUDGE,MEERUT AND OTHERS [REFERRED TO]
RAM AVTAR V. VIITH ADDITIONAL DISTRICT .JUDGE,MORADABAD [REFERRED TO]
KISHORI LAL SHAH VS. IVTH ADDL. DISTRICT JUDGE,NAINITA [REFERRED TO]
NARENDRA SWARUP BHATNAGAR VS. DISTRICT JUDGE,SAHARANPUR AND OTHERS [REFERRED TO]
BIHARI LAL VS. BRAHMA SINGH AND ANOTHER [REFERRED TO]
SMT. RADHA SHUKLA AND OTHERS VS. 7TH ADJ,KANPUR AND OTHERS [REFERRED TO]
RAMESH CHANDRA VS. IIIRD ADDITIONAL DISTRICT JUDGE,ALIGARH AND OTHERS [REFERRED TO]
RANJEET SINGH VS. RAVI PRAKASH (2004) 3 SCC 682,2. SRI KALI RAM VS. MIRZA WAKAR ALI AND OTHERS [REFERRED TO]
SHASHI GOYAL VS. IIND ADDITIONAL DISTRICT JUDGE BULANDSHAHR [REFERRED TO]
SURESH CHANDRA VS. IVTH ADDITIONAL DISTRICT AND SESSIONS JUDGE MUZAFFARNAGAR [REFERRED TO]
HARISH CHANDRA GUPTA VS. SWATANTRA KUMAR JAIN [REFERRED TO]

JUDGEMENT

(1.) learned counsel for the petitioners and Shri Ramji Srivastava, learned counsel for Respondents.

(2.) BOTH the parties have submitted their written statements and have agreed that let the matter be finally decided at the admission stage.

(3.) BY the present writ petition, the petitioners have prayed for a writ of certiorari quashing the orders dated 1st February, 2005 passed by the respondent no. 1 in Rent Control Appeal No. 44 of 2004 (Ram Phal and another Vs. Poonam Agarwal) and judgment dated 23rd March, 2005 passed by the respondent no. 2 in P.A. Case No. 27 -A of 2002, Smt. Poonam Agarwal Vs. Shri Ramphal and another.

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RAMPHAL Vs. DISTRICT JUDGE, DEHRADUN

Referred Judgements :-

JUDGEMENT

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