REGENT COMPUTRONICS PVT. LTD.

SHANKARAMMA Appellant

V/S

MOHAMMED ABDUL HAMEED Respondents

Referred Judgements :-

RAM LALL MISSER V. CHUNDERBULLEE [REFERRED TO]
PULIN BEHARI SHAW V. LILA DEY [REFERRED TO]
DAULAT RAM V. HAVELI SAH [REFERRED TO]
RAM SWARUP V. DARSHAN SINGH [REFERRED TO]
DINESH KUMAR PURBEY V. MAHESH KUMAR PODDAR [REFERRED TO]
SANTI LAL SAHA V. SUDHIR KUMAR ROY [REFERRED TO]
MOHD.ILYAS AND ANOTHER V. MOHD. ADIL AND OTHERS [REFERRED TO]
UPPALPATI VEERA VENKATA SATYANARAYANARAJU VS. JOSYULA HANUMAYAMMA [REFERRED TO]
MOHAR SINGH VS. DEVI CHARAN [REFERRED TO]
TEJ BHAN MADAN VS. ADDITIONAL DISTRICT JUDGE [REFERRED TO]
PALLAPOTHU NARSHIMHA RAO VS. KIDANBI RADHAKRISHNAMACHARYALU [REFERRED TO]
HAJEE K ASSAINAR AND CO VS. CHACKO JOSEPH [REFERRED TO]
KALAWATI TRIPATHI VS. DAMAYANTI DEVI [REFERRED TO]

JUDGEMENT

(1.) This is a reference made by a learned single Judge of this Court, through the order dated 21-12-2001. The following are the questions to be answered by this Bench:

(2.) The matter covered by the above revision petition relates to a dispute under Andhra Pradesh Buildings (Lease, Rent & Eviction) Control Act, 1960 (for short 'the Rent Control Act').

(3.) We wish to answer the first question, but we are not inclined to answer the second question, which is touching upon the facts of the case.

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SHANKARAMMA Vs. MOHAMMAD ABDUL HAMEED

Referred Judgements :-

JUDGEMENT

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