REGENT COMPUTRONICS PVT. LTD.

CHANDRAMOHAN AND CHANDRANARAYAN MAHEHSHWARI Appellant

V/S

SAROJBAI SUBHASHCHANDRA AGRAWAL Respondents

Referred Judgements :-

NARSINGH DAS VS. MANGAL DUBEY [REFERRED TO]
RUPLAL BHAGAT VS. LALA SHEO SHANKAR [REFERRED TO]
LAXMIKANT VS. D.G.SHERLEKAR [REFERRED TO]
HAJI ZAKERIA SULEMAN VS. COLLECTOR,YEOTMAL AND OTHERS [REFERRED TO]
PARAMESHWAR PRASAD VS. HOUSE ALLOTMENT OFFICER [REFERRED TO]
RAMGULAM VS. GANESHPRASAD [REFERRED TO]
KAMLESHKUMAR ISHWARDAS PATEL VS. UNION OF INDIA AND OTHERS [REFERRED TO]
SATNAM VERMA VS. UNION OF INDIA [REFERRED TO]
TULSHIRAM KASHIRAM TIJARE VS. SUSHMA,KESHAO RAICH AND ANOTHER [REFERRED TO]
GRINDLAYS BANK LIMITED VS. CENTRAL GOVERNMENT INDUSTRIAL TRIBUNAL [REFERRED TO]
J K SYNTHETICS LIMITED VS. COLLECTOR OF CENTRAL EXCISE [REFERRED TO]
CHEF EXECUTIVE OFFICER AND VICE CHAIRMAN GUJARAT MARITIME BOARD VS. HAJI DAUD HAJI HARUN ABU [REFERRED TO]
JYOTSANA ARVINDKUMAR SHAH VS. BOMBAY HOSPITAL TRUST [REFERRED TO]
NEW INDIA ASSURANCE COMPANY LIMITED VS. R SRINIVASAN [REFERRED TO]
GANGA SARAN VS. CIVIL JUDGE HAPUR GHAZIABAD [REFERRED TO]
KALABAI CHOUBEY VS. RAJABAHADUR YADAV [REFERRED TO]
DIWALIBAI DAMJIBHAI BHATTI VS. JAIKUMAR GOPALDAS JAIN [REFERRED TO]
SUNIL KUMAR BOSE VS. JAGABANDHU DHANG [REFERRED TO]
KAUSALYABAI WD O NATTHU PARASKAR VS. RAMCHANDRA S O SATBAJI PATEKAR [REFERRED TO]
INDO SWISS TIME LIMITED VS. UMRAO [REFERRED TO]

JUDGEMENT

(1.) Heard the learned counsel for the respective parties.

(2.) The learned Single Judge of this Court, Justice S. K. Shah has made the following reference :- "whether the Rent Controller exercising the powers under the provisions of the Central Provinces and Berar Letting of Premises and Rent Control order, 1949 has power to consider and decide the application for setting aside the exparte order passed by him -

(3.) These writ petitions are placed before the Division Bench under the orders of the Hon'ble the Chief Justice, for deciding the reference. Before we proceed to deal with the question that falls for adjudication, it is relevant to note that neither the Central Provinces and Berar Letting of Premises and rent Control Act, 1946 (hereinafter referred to as the Act) nor the Central provinces and Berar Letting of Premises and Rent Control Order, 1949 (hereinafter referred to as the Rent Control Order) make any express provision in regard to the procedure to be followed by the Rent Controller while adjudicating the lis between landlord and tenant. Few relevant provisions of the Act and the Rent Control Order which have a bearing on the issue need to be stated.

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CHANDRAMOHAN AND CHANDRANARAYAN MAHEHSHWARI Vs. SAROJBAI SUBHASHCHANDRA AGRAWAL

Referred Judgements :-

JUDGEMENT

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