REGENT COMPUTRONICS PVT. LTD.

MANHAR AUTO STORES, AMRAVATI Appellant

V/S

KALPESH HEMANTBHAI SHAH Respondents

Referred Judgements :-

SMT. SHANTA A. VAIDYA VS. B. G. BHISE AND ORS. [REFERRED TO]
MADANLAL FAKIRCHAND DUDHEDIYA VS. CHANGDEO SUGAR MILLS LIMITED [REFERRED TO]
H SHIVA RAO VS. CECILIA PEREIRA [REFERRED TO]
PRATIVA DEVI VS. T V KRISHNAN [REFERRED TO]
BHAGWAN DASS VS. JILEY KAUR [REFERRED TO]
BHOOLCHAND VS. KAY PEE CEE INVESTMENTS [REFERRED TO]
SARLA AHUJA VS. UNITED INDIA INSURANCE COMPANY LIMITED [REFERRED TO]
BADRINARAYAN CHUNILAL BHUTADA VS. GOVINDRAM RAMGOPAL MUNDADA [REFERRED TO]
BHIMANAGOUDA BASANAGOUDA PATIL VS. MOHAMMAD GUDUSAHEB [REFERRED TO]
JULIETA ANTONIETA TARCATO VS. SULEIMAN ISMAIL [REFERRED TO]
STATE OF MAHARASHTRA VS. SUPER MAX INTERNATIONAL PVT LTD [REFERRED TO]
JITENDER KUMAR JAIN VS. J K HORTICULTURAL PRODUCE MARKETING and PROCESSING COR LTD [REFERRED TO]
BALWANT P DOSHI VS. SHANTABEN DHIRAJLAL SHAH [REFERRED TO]

JUDGEMENT

(1.) RULE. Made returnable forthwith by consent of the parties.

(2.) This petition by tenant is directed against judgment of learned District Judge3, Amravati allowing Regular Civil appeal No. 148 of 2008 before him, whereby he set aside judgment of the learned Civil Judge in Regular Civil Suit No. 16 of 2007, dismissing the suit, and granting decree of petitioner's ejectment.

(3.) The facts, in the context of which this petition has arisen and which are material for deciding this petition and about which there need not be any serious dispute, are as under:

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MANHAR AUTO SOTRES AMRAVATI Vs. KALPESH HEMANTBHAI SHAH

Referred Judgements :-

JUDGEMENT

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