REGENT COMPUTRONICS PVT. LTD.

Rosario Rodrigues Appellant

V/S

Nacio Placidinho Dos Martires Respondents

Referred Judgements :-

ROQUE ANTONIO JUDAS TADEU CAETANO RIBEIRO VS. ANGELO CASSIANO NEVES E SOUZA AND 4 ORS. [REFERRED TO]
ATMA RAM VS. SHAKUNTALA RANI [REFERRED TO]
MARAGATHAMMAL VS. KAMALAMMAL [REFERRED TO]
SHANTI PRASAD JAIN VS. PRAKASH NARAIN MATHUR [REFERRED TO]
SARLA GOEL VS. KISHAN CHAND [REFERRED TO]
R N LOTLIKAR VS. KASHINATH GHANASHYAM SINAI KAKODKAR [REFERRED TO]
MARIANA SILVERIA VS. ANTONIO SILVEIRA [REFERRED TO]
JITENDRA RAGHURAJ DESHPRABHU VS. VASUDEO RAJENDRA DESHPRABHU [REFERRED TO]

JUDGEMENT

(1.) Heard Mr. Pangam, learned Counsel appearing on behalf of the appellants and Mr. Costa, learned Senior Counsel appearing on behalf of the respondents.

(2.) Admit. By consent, heard forthwith.

(3.) By this Letters Patent Appeal, the appellants have prayed for quashing and setting aside the order dated 15/4/2009 passed by the learned Single Judge of this Court in Writ Petition No. 693/2008; order dated 4/9/2007 passed by the Administrative Tribunal in Eviction Appeal No. 61/2002 and order dated 4/3/2002 passed by the Additional Rent Controller in Eviction Case No. BLDG/162/ARC-I/85 (BLDG/24/ARC-II/95).

Click here to view full judgment.

ROSARIO RODRIGUES Vs. NACIO PLACIDINHO DOS MARTIRES

Referred Judgements :-

JUDGEMENT

QUick Links

Get in Touch

Email

Contact Numbers

Address