REGENT COMPUTRONICS PVT. LTD.

GOPAL VERMA Appellant

V/S

NATTHU LAL Respondents

Referred Judgements :-

PASHUPULETI VENKATESWARLU VS. MOTOR AND GENERAL TRADERS [REFERRED TO]
RAMESH KUMAR VS. KESHAV RAM [REFERRED TO]
PASUPULETI VENKATESWARLU VS. MOTOR AND GENERAL TRADERS [REFERRED TO]
RAMESHWAR RAMESHWAR VS. JOT RAM:JOT RAM [REFERRED TO]
GAYA PRASAD VS. PRADEEP SRIVASTAVA [REFERRED TO]
OM PRAKASH GUPTA VS. RANBIR B GOYAL [REFERRED TO]
SUSHILA VS. IIND ADDITIONAL DISTRICT JUDGE BANDA [REFERRED TO]
KEDAR NATH AGRAWAL DEAD VS. DHANRAJI DEVI DEAD [REFERRED TO]
RAM KUMAR BARNWAL VS. RAM LAKHAN [REFERRED TO]
RAKESH KUMAR JOSHI VS. NARENDRA KUMAR [REFERRED TO]
JAI PRAKASH GUPTA VS. RIYAZ AHAMAD [REFERRED TO]
KAUSHAL KUMAR GUPTA VS. BISHUN PRASAD AND OTHERS [REFERRED TO]
NIDHI VS. RAM KRIPAL SHARMA (D) THROUGH LRS. [REFERRED TO]
HARI SHANKER VS. OM PRAKASH AND ORS [REFERRED TO]

JUDGEMENT

(1.) Heard Sri Pankaj Agarwal, learned counsel for the petitioners and Sri P.K. Jain, learned Senior Advocate, assisted by Sri Manish Tandon and Sri Manas Bhargava, learned counsel for the respondents.

(2.) This is tenants' petition filed under Article 227 of the Constitution of India challenging the order dtd. 16/7/2019 passed by the Additional District Judge, Court No.9, Varanasi in P.A. Appeal No.118 of 2012 allowing the release application of the landlordrespondent no.1.

(3.) The case has checkered history. One Smt. Kutra Devi was the owner and landlord of House No.D-46/6, Manihari Tola, Luxa Road, Varanasi. On the ground floor of the premises, three shops exist. Out of three shops, one shop was in possession of the landlord and the adjoining second shop was in possession of one tenant Sahdev and the third shop was in possession Salikram (father of petitioners and defendants-respondents no.2 to 6).

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GOPAL VERMA Vs. NATTHU LAL

Referred Judgements :-

JUDGEMENT

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