REGENT COMPUTRONICS PVT. LTD.

KISHORE Appellant

V/S

ADDITIONAL DISTRICT JUDGE Respondents

Referred Judgements :-

K. VENKATARAMIAH V. A. SEETHARAMA REDDY AND OTHERS [REFERRED TO]
MA SHWE MYA V. MAUNG MO HNAUNG [REFERRED TO]
ARUNDHATI MISHRA VS. SRIRAM CHARITRA PANDEY [REFERRED TO]
BASAVAN JAGGU DHOBI VS. SUKHNANDAN RAMDAS CHAUDHARY DEAD [REFERRED TO]
B K N PILLAI VS. P PILLAI [REFERRED TO]
B K N PILLAI VS. P PILLAI [REFERRED TO]
UNION OF INDIA VS. PRAMOD GUPTA [REFERRED TO]
BALDEV SINGH VS. MANOHAR SINGH [REFERRED TO]
AJENDRAPRASADJI N PANDE VS. SWAMI KESHAVPRAKESHDASJI N [REFERRED TO]
RAMCHANDRA SAKHARAM MAHAJAN VS. DAMODAR TRIMBAK TANKSALE [REFERRED TO]
ANDHRA BANK VS. ABN AMRO BANK N V [REFERRED TO]
CHANDER KANTA BANSAL VS. RAJINDER SINGH ANAND [REFERRED TO]
REVAJEETU BUILDERS AND DEVELOPERS VS. NARAYANASWAMY AND SONS [REFERRED TO]
PARSOTIM THAKUR VS. LAL MOHAR THAKUR [REFERRED TO]

JUDGEMENT

(1.) Heard Mohd Arif Khan learned Senior Counsel assisted by Mohd. Aslam Khan, learned Counsel for the Petitioners, Sri Nrapendra Misra holding brief of Sri Manish Kumar learned Counsel for opposite party No. 1, Sri N.K. Pandey and Sri Anand Kumar Mishra, Advocates for Respondents.

(2.) By means of the present writ petition , the Petitioners/ tenant has challenged the order dated 10.1.2011 ( Annexure No. 8 to the writ petition) passed by opposite party No. 1/ Additional District Judge, Court No. 8, Lucknow by which Petitioners' application for amendment in the written statement at the appellate stage has been rejected.

(3.) Controversy relates to a shop situated at house No. 119, Mill Road, Mawaiya, Lucknow, initially let out by Sri Kungoo Mall,the father of the Petitioner at a monthly rent of Rs. 50/-.

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KISHORE Vs. ADDITIONAL DISTRICT JUDGE

Referred Judgements :-

JUDGEMENT

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