REGENT COMPUTRONICS PVT. LTD.

KISHORE SETH Appellant

V/S

SATISH CHANDRA NIGAM Respondents

Referred Judgements :-

SANDEEP BHATIA V. VTH ADDITIONAL DISTRICT JUDGE,BIJNOR AND ORS. [REFERRED TO]
PRABHAKAR GAUR V. XIIITH ADDITIONAL DISTRICT JUDGE,KANPUR NAGAR AND ORS. [REFERRED TO]
H C PANDEY VS. G C PAUL [REFERRED TO]
TEXTILE ASSOCIATION INDIA BOMBAY UNIT VS. BALMOHAN GOPAL KURUP [REFERRED TO]
HARISH TANDON VS. ADDITIONAL DISTRICT MAGISTRATE ALLAHABAD U P [REFERRED TO]
VIDYA VS. NAND RAM alias ASOOP RAM [REFERRED TO]
RAJENDRA KUMAR NIGAM VS. DISTRICT JUDGE KANPUR NAGAR [REFERRED TO]
VIVEK GUPTA VS. SHRI PIYUSH CHANDRA SRIVASTAVA JUDGE SMALL CAUSES COURT PRESCRIBED AUTHORITY MEERUT [REFERRED TO]

JUDGEMENT

(1.) This is tenant's petition under Article 226 of the Constitution of India. The petitioner has prayed for issuing a writ of certiorari quashing the order dated 12.9.2002, passed by the respondent No. 4 in Rent Appeal No. 27 of 2002 (Annexure-1) and judgment and order dated 3.2.2001, passed by the respondent No. 5 in Rent Case No. 45 of 2000 (Annexure- 2 to the writ petition.

(2.) Counter and rejoinder- affidavits have been exchanged between the parties and are on record.

(3.) With the consent of the learned counsel for the parties, this petition is being disposed of finally at this stage.

Click here to view full judgment.

KISHORE SETH Vs. SATISH CHANDRA NIGAM

Referred Judgements :-

JUDGEMENT

QUick Links

Get in Touch

Email

Contact Numbers

Address