REGENT COMPUTRONICS PVT. LTD.

Avadhesh Kumar Gupta Appellant

V/S

GULAM MOHAMMAD Respondents

Referred Judgements :-

UDHO DAS VS. PREM PRAKASH [REFERRED TO]
NANAK RAM VS. KUNDALRAI [REFERRED TO]
LALCHAND VS. DISTRICT JUDGE,AGRA [REFERRED TO]
NANAK RAM VS. KUNDALRAI [REFERRED TO]
SMT. PROTIMA CHATTERJI AND OTHERS VS. SPECIAL JUDGE/ADJ,KANPUR NAGAR [REFERRED TO]
OM PRAKASH GUPTA GOPAL KRISHNA ANDLEY SATYA NARAYAN SURESH CHAND VS. DIG VIJENDRAPAL GUPTA:VTH ADDITIONAL DISTRICT JUDGE KANPUR:IIIRD ADDITIONAL DISTRICT JUDGE JALAUN:GULAM GHISTI [REFERRED TO]
NUTAN KUMAR VS. IIND ADDITIONAL DISTRICT JUDGE [REFERRED TO]
NUTAN KUMAR VS. IIND ADDITIONAL DISTRICT JUDGE BANDA [REFERRED TO]
BRIJ NANDAN SAHAI HAJELA VS. IIIRD ADDL D J SHAHJAHANPUR [REFERRED TO]
THAKUR PRASAD MADHESIYA VS. STATE OF U P [REFERRED TO]
JAGMITTAR SAIN BHAGAT VS. DIR. HEALTH SERVICES, HARYANA [REFERRED TO]
VINESH CHANDRA TRIVEDI VS. VIITH ADDL. RAE BARELI [REFERRED TO]

JUDGEMENT

(1.) This writ petition has been filed by the tenant petitioner challenging order dated 09.03.2018 passed by Additional District Judge rejecting the PA Appeal No. 2 of 2014 preferred against judgment and order dated 31.10.2014 passed by Prescribed Authority in PA Case No. 4 of 2008: Gulam Mohammad Vs. Avadhesh Kumar Gupta.

(2.) The facts which are relevant for decision of the controversy are being given herein below:-

(3.) A release application under Section 21 (1) (a) of the U.P. Act No. 13 of 1972 was filed by learned counsel for respondent against tenant petitioner for release of shop situated at Mohalla Guruhai, Qasba, Pergana and District Auraiya.

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AVADHESH KUMAR GUPTA Vs. GULAM MOHAMMAD

Referred Judgements :-

JUDGEMENT

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