REGENT COMPUTRONICS PVT. LTD.

D.VIDYA BAI Appellant

V/S

ANIL KUMAR R.KAMDAR Respondents

Referred Judgements :-

BANKE BIHARI LAL V. MAHADEO PRASAD [REFERRED TO]
ORIENTAL AROMA CHEMICAL INDUSTRIES LTD V. GUJARAT INDUSTRIAL DEVELOPMENT CORPORATION AND ANOTHER [REFERRED TO]
IMPROVEMENT TRUST,LUDHIANA V. UJAGAR SINGH AND OTHERS [REFERRED TO]
MAUNG PO CHEIN V. PO THA AND OTHERS [REFERRED TO]
N BALAKRISHNAN VS. M KRISHNAMURTHY [REFERRED TO]
STATE OF BIHAR VS. KAMESHWAR PRASAD SINGH [REFERRED TO]
VEDABAI ALIAS VAIJAYANATABAI BABURAO PATIL VS. SHANTARAM BABURAO PATIL [REFERRED TO]
KEDAR NATH AGRAWAL DEAD VS. DHANRAJI DEVI DEAD [REFERRED TO]
BALWANT SINGH VS. JAGDISH SINGH [REFERRED TO]
JAGDISH VS. HARSARUP [REFERRED TO]
SHANGARAM NARASIMLU VS. JANGAM ISTALIAH [REFERRED TO]
POTTA SITHARAMIAH VS. V VIRRAJU [REFERRED TO]

JUDGEMENT

(1.) Civil Revision Petition M.P. No.5811 of 2011 is filed seeking to condone the delay of ten days in filing an application for setting aside the order dated 21.07.2010 made in Civil Revision Petition No.5025 of 2009. Civil Revision Petition M.P. No.1207 of 2011 is filed seeking restitution of possession in favour of the petitioners therein in respect of the eviction in petition schedule property in R.C.No.394 of 2002, on the file of II Additional Rent Controller, Hyderabad.

(2.) The facts of the case, in brief, are as follows:

(3.) The petitioners and respondents 5 and 6 herein are the legal heirs of the original tenant Dasari Vaikuntham. They are respondents before the Rent Controller. The 1st respondent herein is the original owner of the petition schedule premises. The respondents 2 to 4 are his legal heirs.

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D VIDYA BAI Vs. ANIL KUMAR R KAMDAR

Referred Judgements :-

JUDGEMENT

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