REGENT COMPUTRONICS PVT. LTD.

RAM RATAN Appellant

V/S

JUDGE SMALL CAUSES COURT Respondents

Referred Judgements :-

INDRASANI V. DIN ILAHI [REFERRED TO]
RAM SWAROOP RAI V. SMT. LILAWATI [REFERRED TO]
ATMA RAM V. SHAKUNTALA RANI [REFERRED TO]
MOHD. RAFIQ V. ADDITIONAL DISTRICT JUDGE [REFERRED TO]
MOHD. SIDDIQUI V. IIND ADDITIONAL DISTRICT JUDGE [REFERRED TO]
VED PRAKASH WADHWA V. VISHWA MOHAN [REFERRED TO]
N. PALANISAMI V. A. PALANI SWAMY [REFERRED TO]
NOOR MOHAMMAD V. XIVTH ADDITIONAL DISTRICT AND SESSIONS JUDGE [REFERRED TO]
STATE CONSTRUCTION AND TRANSPORT CO VS. INDIAN CEMENT LIMITED [REFERRED TO]
GOKARAN SINGH VS. IST ADDL DISTT AND SESSIONS JUDGE HARDOI [REFERRED TO]
MOHAMMAD AZIM AND ANOTHER VS. GOPAL SINGH [REFERRED TO]
STATE OF U.P. THROUGH COLLECTOR, BASTI AND ANOTHER VS. IIND ADDITIONAL DISTRICT JUDGE, BASTI AND OTHERS [REFERRED TO]

JUDGEMENT

(1.) The petition under Article 227 of the Constitution of India has been filed praying for quashing of the judgment and order dated 24.02.2018 passed by the Additional District Judge, Court No. 9 Meerut in SCC Revision No. 24 of 2014 and also prays for quashing of the judgment and order dated 12.11.2013 passed by the Judge, Small Causes Court, Meerut in SCC Suit No. 30 of 2012.

(2.) Facts which are relevant for decision of the controversy are to the effect that the petitioner is the tenant of a shop situated in a building bearing Municipal No. 195 at Police Street, Opposite Ganga Motor Committee, Meerut Cantt. Meerut.

(3.) It has been stated in the petition that the petitioner is a tenant at a monthly rent of Rs. 900.00 and opposite party no. 3- Vijay Kumar Goel is owner and the landlord.

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RAM RATAN Vs. JUDGE SMALL CAUSES COURT

Referred Judgements :-

JUDGEMENT

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