REGENT COMPUTRONICS PVT. LTD.

C.C.YI Appellant

V/S

JANAKIDEVI ANANTLAL GUPTA Respondents

Referred Judgements :-

DELHI STATIONERS AND PRINTERS V. RAJENDRA KUMAR [REFERRED TO]
WARYAM SINGH VS. AMARNATH [REFERRED TO]
J K IRON AND STEEL CO LIMITED KANPUR J K IRON AND STEEL CO LIMITED KANPUR VS. IRON AND STEEL MAZOOR UNION KANPUR:LABOUR APPELLATE TRIBUN AF OT INDIA CALCUTTA [REFERRED TO]
NAGENDRA NATH BORA LIKHIRAM COMMISSIONER OF HILLS DIVISION AND APPEALS ASSAM RAFIULLAH KHAN VS. COMMISSIONER OF HILLS DIVISION AND APPEALS ASSAM:BHANURAM PAGU:BHANURAM PEGU:AMULYA PRASAD CHALIHA [REFERRED TO]
KRISHNAWATI VS. HANS RAJ [REFERRED TO]
BABHUTMAL RAICHAND OSWAL VS. LAXMIBAI R TARTA [REFERRED TO]
INDIA PIPE FITTING CO VS. FAKRUDDJN M A BAKER [REFERRED TO]
SHANKAR CHAKRAVARTI VS. BRITANNIA BISCUIT COMPANY LIMITED [REFERRED TO]
JAGAN NATH VS. CHANDER BHAN [REFERRED TO]
GOPAL SARAN VS. SATYANARAYANA [REFERRED TO]
DELHI STATIONERS AND PRINTERS VS. RAJENDRA KUMAR [REFERRED TO]
MADHUKAR VISHNU SATHE VS. VITHOBA RAMJI THORAT SINCE DEAD [REFERRED TO]
BHAVARLAL SUKHLAL SONI VS. LAKSHMINARAYAN DEO PUBLIC TRUST SWAMINARAYAN MANDIR [REFERRED TO]
DALMIA JAIN AIRWAYS LTD. VS. SUKUMAR MUKHERJEE [REFERRED TO]

JUDGEMENT

(1.) RULE returnable forthwith. Respondents waives service. By consent of parties heard finally.

(2.) THIS petition is directed against the judgment and decree dated 29-04-2000 delivered in Appeal No. 42 of 1998 by the Fifth Additional District Judge, Thane, whereby the judgment and decree for possession passed in Regular Civil Suit No. 638 of 1994 with order passed in Miscellaneous Civil Application No. 63 of 1995, dated 12th January, 1998 by the Civil Judge, Junior Division, Bhiwandi, was confirmed. FACTS IN BRIEF facts in narrow compass are as under :---

(3.) THE petitioner is a Dentist by profession. He is a monthly tenant occupying premises consisting of four rooms located on the first floor of the Municipal House No. 240, situated at Kap Kaneni, Bhiwandi. The respondents are the owners and landlords of the suit premises, which were let out to the petitioner under lease agreement dated 31st October, 1961.

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C C YI Vs. JANAKIDEVI ANANTLAL GUPTA

Referred Judgements :-

JUDGEMENT

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