REGENT COMPUTRONICS PVT. LTD.

GOPIKA CHANDRABHUSHAN SARAN Appellant

V/S

XLO INDIA LTD. Respondents

Referred Judgements :-

LALITA JALAN V. BOMBAY GAS CO. LTD [REFERRED TO]
ABHILASH VINODKUMAR JAIN SUNITA BHAGAT VS. COX AND KINGS INDIA LIMITED:VOLTAS LIMITED [REFERRED TO]
J K BOMBAY LIMITED VS. BHARTI MATHA MISHRA [REFERRED TO]
DAMODAR DAS JAIN MANAGER INDIAN TEXTILE CO P LIMITED VS. KRISHNA CHARAN CHAKRABORTI [REFERRED TO]
VISHANJEE DUNGARMAL FUTNANI VS. KRISHNA MOHANLAL FUTNANI [REFERRED TO]
G RANGASWAMY VS. COIMBATORE PIONEER MILLS THE JOINT STOCK COMPANY REGISTERED UNDER THE COMPANIES ACT AND HAVING REGISTERED OFFICE AT NO 1 PIONEER MILL ROAD PEELAMEDU COIMBATORE [REFERRED TO]

JUDGEMENT

(1.) HEARD .

(2.) PERUSED record.

(3.) THE subject -matter of the present revision application is the third floor residential premises of the building known as 'Devonshire House', West -field Estate, at Bhulabhai Desai Road, Mumbai (hereinafter referred to as the 'said premises') held by respondent No. 1 -company on tenancy/ licence basis since 1968. The facts:

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GOPIKA CHANDRABHUSHAN SARAN Vs. XLO INDIA LTD.

Referred Judgements :-

JUDGEMENT

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