REGENT COMPUTRONICS PVT. LTD.

Gracy Dsouza Appellant

V/S

ADMINISTRATIVE TRIBUNAL Respondents

Referred Judgements :-

GAYA PRASAD VS. PRADEEP SRIVASTAVA [REFERRED TO]
BENTOOL STEEL PRODUCTS PRIVATE LIMITED VS. O.M.A.MOHAMMED OMAR [REFERRED TO]
TARACHAND HASSARAM SHAMDASANI VS. DURGASHANKAR G.SHROFF AND OTHERS [REFERRED TO]
MOHD.ISMAIL VS. DINKAR VINAYAKRAO DORLIKAR [REFERRED TO]
SHAKUNTALA BAI VS. NARAYAN DAS [REFERRED TO]
USHA P.KUVELKAR AND OTHERS VS. RAVINDRA SUBRAI DALVI [REFERRED TO]
D.SASI KUMAR VS. SOUNDARARAJAN [REFERRED TO]
PHOOL RANI VS. NAUBAT RAI AHLUWALIA [REFERRED TO]
PHIROZE BAMANJI DESAI VS. CHANDRAKANT N PATEL [REFERRED TO]
SHANTILAL THAKORDAS VS. CHIMANLAL MAGANLAL TELWALA [REFERRED TO]
BEGA BEGUM VS. ABDUL AHAD KHAN DEAD [REFERRED TO]
RAJA LAKSHMI DYEING WORKS VS. RANGASWAMY CHETTIAR [REFERRED TO]
VARIETY EMPORIUM VS. V R M MOHAMMAD IBRAHIM NAINA [REFERRED TO]
HAMEEDIA HARDWARE STORES VS. B MOHAN LAL SOWCAR [REFERRED TO]
KAMLESHWAR PRASAD VS. PRADUMANJU AGARWAL [REFERRED TO]
G C KAPOOR VS. NAND KUMAR BHASIN [REFERRED TO]
BADRINARAYAN CHUNILAL BHUTADA VS. GOVINDRAM RAMGOPAL MUNDADA [REFERRED TO]
KEDAR NATH AGRAWAL DEAD VS. DHANRAJI DEVI DEAD [REFERRED TO]
SHESHAMBAL VS. CHELUR CORPORATION CHELUR BUILDING [REFERRED TO]
SUNDEEP KUMAR BAFNA VS. STATE OF MAHARASHTRA [REFERRED TO]

JUDGEMENT

(1.) Vide order dtd. 22/4/2013, Rule was issued in this matter. The co-ordinate Bench of this Court [M.S. Karnik, J.] vide order and judgment dtd. 5/4/2023 disposed of the Writ Petition by setting aside the order of the Administrative Tribunal and remanded the matter for deciding afresh within a period of three months. The remand was directed only on the ground that there was an inordinate delay from the date of hearing of the matter and passing of the judgment by the learned Administrative Tribunal.

(2.) The legal representatives of the landlady [Respondent No. 3] challenged the decision of this Court by filing a Special Leave Petition (C) No. 12952 of 2023. By order dtd. 22/8/2023, the Apex Court quashed and set aside the oral judgment passed by this Court and directed that the matter be heard on merits and be disposed of preferably by the end of December 2023. Accordingly, the matter was taken up for final disposal. The matter was finally heard in the first week of January 2024.

(3.) The Petitioner is the tenant whereas the legal representatives of Respondent No. 3 are the landlords. The parties are referred to as the tenant and landlords for the sake of convenience. FACTUAL MATRIX:

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GRACY DSOUZA Vs. ADMINISTRATIVE TRIBUNAL

Referred Judgements :-

JUDGEMENT

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