(1.) THIS is plaintiffs second appeal under Section 100 of CPC, assailing the concurrent judgments and decrees passed by the Courts below in the matter of dismissing a suit for eviction filed by the plaintiff against the respondents.
(2.) SUIT filed by the plaintiff/appellant against the respondents for eviction from the suit premises comprising of a room in the first floor of a building situated in Madhoganj, Lashkar, Gwalior along with a tin shed in the upper floor on the grounds contemplated under Section 12 (1) (a), i. e. , arrears of rent, Section 12 (1) (f), i. e. , bonafide need, Section 12 (1) (b), i. e. , sub-letting and Section 12 (1) (c), i. e. , nuisance under the Madhya Pradesh accommodation Control Act, 1961 (hereinafter referred to as 'the Act') have been dismissed concurrently by both the Courts, and therefore, this second appeal by the plaintiff.
(3.) THE second appeal was admitted on 25th September, 2002 for consideration of the following 4 substantial questions of law:-
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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