(1.) HEARD Mr. V.K. Kohli, Senior Advocate assisted by Mr. I.P. Kohli, Advocate for the petitioner and Mr. Arvind Vashishth, Advocate for respondent No. 3.
(2.) BY the present writ petition, the petitioner has prayed for a writ of certiorari quash the impugned orders dated 5-10-1999 and 19-2-1998 passed by respondent Nos. 1 and 2 respectively. Prescribed Authority, vide judgment, dated 19-2-1998, partly allowed the release application filed by the petitioner (landlord) and released the part of the disputed premises in favour of the petitioner. The Appellate Court, on appeals filed by both the petitioner (RCA No. 34 of 1998) as well as by respondent No. 3 (tenant) RCA No. 37 of 1998), set aside the judgment passed by the Prescribed Authority/dismissed the release application of the petitioner (landlord) vide judgment dated 5-10-1999 thereby allowing the appeal filed by respondent No. 3 (tenant) and dismissing the appeal filed by the petitioner (landlord).
(3.) IN paragraph No. 3 of the release application, it has been mentioned that the tenant has constructed his own house at 54/7 Rajpur Road, Dehradun and he is residing there. The said paragraph No. 3 of the release application is quoted below :
ABOUT US "REGENT COMPUTRONICS PVT. LTD." is a Company incorporated in 1991 under the provisions of the Companies Act, 1956. Since its inception to 1995, the Company was busy in carrying out the activities related to various Banks' Job Work..
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