REGENT COMPUTRONICS PVT. LTD.

SURJEET SINGH Appellant

V/S

ADDITIONAL DISTRICT JUDGE SITAPUR Respondents

Referred Judgements :-

RAMDEO UPADHYA V. KSHETRIYA SRI GANDHI ASHRAM,SAIDPUR,DISTRICT GHAZIPUR AND ANOTHER [REFERRED TO]
MODI SPINNING AND WEAVING MILLS COMPANY LIMITED VS. LADHA RAM AND CO [REFERRED TO]
BASAVAN JAGGU DHOBI VS. SUKHNANDAN RAMDAS CHAUDHARY DEAD [REFERRED TO]
B K N PILLAI VS. P PILLAI [REFERRED TO]
GAYA PRASAD VS. PRADEEP SRIVASTAVA [REFERRED TO]
KUKAM CHAND VS. OM CHAND [REFERRED TO]
SAMPATH KUMAR VS. AYYAKANNU [REFERRED TO]
RAM NIBAS GAGAR VS. DEBOJYOTI DAS [REFERRED TO]
BALDEV SINGH VS. MANOHAR SINGH [REFERRED TO]
BALDEV SINGH VS. MANOHAR SINGH [REFERRED TO]
AJENDRAPRASADJI N PANDE VS. SWAMI KESHAVPRAKESHDASJI N [REFERRED TO]
ANDHRA BANK VS. ABN AMRO BANK N V [REFERRED TO]
REVAJEETU BUILDERS AND DEVELOPERS VS. NARAYANASWAMY AND SONS [REFERRED TO]

JUDGEMENT

(1.) Heard Sri Shiv Nath Tilhari, learned Counsel for the Petitioners and Sri Ratan Kant Sharma, learned Counsel for contesting Respondent.

(2.) By means of present writ petition, Petitioner challenged the order dated 7.12.2009 passed by Additional District Judge, Court No. 5 Sitapur in revision No. 2 of 2007 ( Surjeet Singh and Ors. v. Nand Kishore and Ors.) thereby rejecting the application for amendment in written statement.

(3.) Undisputed fact of the present case are that the landlord/opposite party No. 2 to 8 filed a suit for arrears of rent and ejectment in the Court of Judge Small Causes Sitapur, registered as SCC Suit No. 17 of 1992 ( Sri Roop Kishore Mehrotra and Ors. v. Amreek Singh and Ors. ), on the ground that Defendants/ Petitioners have defaulted in payment of rent and for illegal sub-letting the property in dispute.

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SURJEET SINGH Vs. ADDITIONAL DISTRICT JUDGE SITAPUR

Referred Judgements :-

JUDGEMENT

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