(1.) THIS is a revision directed against order dated 4-4-1977 passed by the trial Court rejecting the plaintiff's application for amendment to incorporate subsequent event in the plaint.
(2.) FACTS essential for present purposes are that the plaintiff-applicant filed the present suit against the defendant-non-applicants for ejectment from the suit shop on the grounds (i) under Section 12 (1) (a) of the M. P. Accommodation Control Act, 1961 (hereinafter referred to as the Act) for default of payment of arrears of rent in spite of service of the notice of demand order; (ii) Section 12 (1) (c) of the Act viz. , creation of nuisance and (iii) Section 12 (1) (h) of the Act viz. , requirement for construction.
(3.) THE defendant submitted written statement and denied the claim of the plaintiff for ejectment and alleged that none of the grounds are available to the plaintiff.
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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