REGENT COMPUTRONICS PVT. LTD.

BHANUBEHN MANUSING Appellant

V/S

Mangubehn Respondents

Referred Judgements :-

NAHAR DAMODAR WANI Y. NARMADABAI T.DAVE [REFERRED TO]
V DHANAPAL CHETTIAR VS. YESODAI AMMAL [REFERRED TO]
PRADESH KUMAR BAJPAI VS. BINOD BEHARI SARKAR [REFERRED TO]
KULKARNI PATTERNS PVT LIMITED VS. VASANT BABURAO ASHTEKAR [REFERRED TO]
BABUBHAI ALIAS JAYANTILAL KALYANBHAI VS. SHAH BHARATKUMAR RATILAL [REFERRED TO]
DINKAR S VAIDYA VS. GANPAT S GORE [REFERRED TO]
MADAN CHAND VS. LOONI DEVI [REFERRED TO]

JUDGEMENT

(1.) This civil revision application under Section 29(2) of the Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 (hereinafter referred to as the 'Act') arises from the concurrent judgments of posssession of the suit premises passed in H.R.P. Civil Suit No. 1899/80 by the Ld. Judge of Small Causes Court, Court No. 5, Ahmedabad on 23-1-1989, and in Civil Appeal No. 44/89 by a bench of Small Causes Court, Ahmedabad on 29-8-1991.

(2.) xxx xxx xxx.

(3.) xxx xxx xxx.

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BHANUBEHN MANUSING Vs. MANGUBEHN

Referred Judgements :-

JUDGEMENT

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