REGENT COMPUTRONICS PVT. LTD.

ASHOK HARI GAWALI (DIED) THROUGH LRS Appellant

V/S

GIRISH GULABCHAND BHATE AND OTHERS Respondents

Referred Judgements :-

SHEW BUX MOHATA VS. BENGAL BREWERIES LTD [REGERRED TO]
B GANGADHAR VS. B R RAJALINGAM [REGERRED TO]
B GANGADHAR VS. B R RAJALINGAM [REGERRED TO]
MAHARASHTRA SHIKSHAN SANSTHA NAGPUR VS. EDUCATION OFFICER NAGPUR [REGERRED TO]
RAMESH T GOPALANI VS. JANATA SAHAKARI BANK LIMITED [REGERRED TO]
RAMCHANDRA B RELWANI VS. RAEES AHMED FARUQUE [REGERRED TO]
KISHORE SAMRITE VS. STATE OF U.P [REGERRED TO]
IQBAL HUSSAIN AND ORS. VS. MUNICIPAL COUNCIL, PURNA [REGERRED TO]

JUDGEMENT

(1.) The petitioner is aggrieved by the following orders passed by the executing court in Regular Darkhast No.53 of 2012; (A) Order dated 28.09.2016 passed below Exhibit 98, (B) order dated 01.04.2017 passed below Exhibit 117 and (C) order dated 02.05.2017 passed below Exhibit 133.

(2.) The petitioner has therefore put forth prayer clause "A", which reads as under:

(3.) I have heard the strenuous submissions of the learned Advocates for the petitioner/original tenant and respondent nos. 1 and 2, the original landlords. It needs mention that the original tenant has passed away and his heirs are on record.

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ASHOK HARI GAWALI (DIED) Vs. GIRISH GULABCHAND BHATE

Referred Judgements :-

JUDGEMENT

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