REGENT COMPUTRONICS PVT. LTD.

CHIMANLAL SHAH Appellant

V/S

FARHANA ABDUL JABAR SAYYAD Respondents

Referred Judgements :-

DINKAR KESHAV DESHMUKH V/S. VASANTDADA SUGAR INSTITUTE,PUNE [REFERRED TO]
STATE OF PUNJAB VS. MANOHAR SINGH PRATAP SINGH [REFERRED TO]
RAVINDRANATH H HIRAMATH VS. PRASHANTKUMAR BUTTAN [REFERRED TO]
DINKAR KESHAV DESHMUKH VS. VASANTDADA SUGAR INSTITUTE PUNE [REFERRED TO]
AFSAR SHAIKH VS. P N KAUL [REFERRED TO]
ANJALI JAYANT GANDHI VS. RAMESH GOPAL VAGHOLIKAR [REFERRED TO]
RAJ PRASANNA KONDUR VS. ARIF TAHER KHAN [REFERRED TO]
PRAKASH GHEVARCHAND KOTHARI VS. BALASAHEB SAKHARAM JADHAV [REFERRED TO]

JUDGEMENT

(1.) Rule. Respondent waives service. By consent, rule made returnable forthwith.

(2.) By this Writ Petition under Article 227 of the Constitution of India, the Petitioners pray that this Court should quash and set aside the orders dated 22nd September 2005, 7th April 2008 and 24th September 2008.

(3.) The Petitioner is the Original Respondent in Eviction Application No. 12 of 2004 which was on the file of the Competent Authority, Konkan Division. That Application has been filed by the Respondent seeking eviction of the Petitioner from the premises on the grounds, which are more particularly enumerated in the Application.

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CHIMANLAL SHAH Vs. FARHANA ABDUL JABAR SAYYAD

Referred Judgements :-

JUDGEMENT

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