REGENT COMPUTRONICS PVT. LTD.

BHASKAR WAMANRAO RITHE Appellant

V/S

INDIRA IYER Respondents

Referred Judgements :-

VORA RAHIMBHAI HAJI HASANBHAI POPAT VS. VORA SUNDERLAL MANILAL [RELIED ON]
REDHESHYAM G GARG VS. SAFIYABAI IBRAHIM LIGHTWALLA [RELIED ON]
JOSTNA LAXMIDAS PUJARA VS. KAILASBHAI SHUKARAM TIWARI [REFERRED]
LAXMINARAYAN MOTILAL GUPTA VS. BHAGWANDAS BHAGONELAL SAHU [DISTINGUISHED]
KASHIBAI WD/O SANGA PAWAR AND OTHERS VS. STATE OF MAHARASHTRA [RELIED ON]

JUDGEMENT

(1.) Heard Shri Sambaray, learned counsel for the petitioners and Shri Upasani, learned counsel for the respondent.

(2.) Considering the nature of controversy. Rule. Rule is made returnable forthwith by consent of the parties.

(3.) The Courts below have concurrently granted permission to respondent to evict the present petitioners under section 16 (1) (n) of the Maharashtra Rent Control Act, 1999.

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BHASKAR WAMANRAO RITHE Vs. INDIRA IYER

Referred Judgements :-

JUDGEMENT

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