REGENT COMPUTRONICS PVT. LTD.

Rafikbhai Ganibhai Shaikh Appellant

V/S

Momin Khalidabanu Ruknodin Respondents

Referred Judgements :-

HELPER GIRDHARBHAI VS. SAIYED MOHMAD MIRASAHEB KADRI [REFERRED TO]
B R MEHTA VS. ATMA DEVI [REFERRED TO]
ANANDI D JADHAV VS. NIRMALA RAMCHANDRA KORE [REFERRED TO]
HASMUKHLAL RAICHAND SHAH VS. ARVINDBHAI MOHANLAL KAPADIA [REFERRED TO]
SHANTABEN NARANBHAI DALVADI VS. VADILAL KACHARABHAI PRAJAPATI [REFERRED TO]
JAYANTILAL KANJIBHAI VS. RAMESHCHANDRA UTTAMRAM [REFERRED TO]
PRANJIVANDAS KHUSHALDAS VS. DHANABEN WD O DEVCHAND [REFERRED TO]
NAVINCHANDRA NATHALAL DOSHI VS. JAGDISHBHAI SHANKERLAL MODI [REFERRED TO]

JUDGEMENT

(1.) Notice for final disposal. Learned advocate Mr. JF Mehta on caveat waives service of notice for the respondents.

(2.) By way of present revision filed u/s 29 of the Bombay Rents, Hotel and Lodging House Rates Control Act (in short "the Act"), the petitioners have prayed for the following relief:-

(3.) Brief facts of the case are as under:-

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RAFIKBHAI GANIBHAI SHAIKH Vs. MOMIN KHALIDABANU RUKNODIN

Referred Judgements :-

JUDGEMENT

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