(1.) THE defendant/appellant has come up in appeal feeling aggrieved by the judgments and decrees of the Courts below directing a suit for ejectment of the appellant based on landlord/tenant relationship on the ground available under clause (f) of sub -section (1) of Section 12 of M. P. Accommodation Control Act, 1961 (hereinafter referred to as "the Act") to be decreed.
(2.) VIDE order dated 26 -3 -1991, this Court admitted the appeal for hearing parties on the following substantial question of law : - -
(3.) THE case of the plaintiff is that the entire accommodation that is the. room and the garage is required by him bonafide for the purpose of continuing the provision goods shop of his son Ashok Kumar who at present was running his shop in a tenanted premises situated in a different locality away from the suit premises. The need was denied by the defendant. However, as already stated, it has been found proved by the two Courts below.
ABOUT US "REGENT COMPUTRONICS PVT. LTD." is a Company incorporated in 1991 under the provisions of the Companies Act, 1956. Since its inception to 1995, the Company was busy in carrying out the activities related to various Banks' Job Work..
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