REGENT COMPUTRONICS PVT. LTD.

SISIR KUMAR DUTTA Appellant

V/S

SUSIL KUMAR DUTTA Respondents

Referred Judgements :-

MINISTER OF HEALTH V. BELLOTTI [REFERRED TO]
BHRAMAR LAL V. NANDA LAL [REFERRED TO]
SATISH KUMAR V. SAILABASINI DEVI [REFERRED TO]
MT. BARKATUNNISSA BEGUM V. MT. KANIZA FATIMA [REFERRED TO]
GAJANAN NANAJI V. RAJESHWAR KRISHNAJI [REFERRED TO]
MARTANDRAO TATYAJI V. TARABAI [REFERRED TO]
HAFIZ MD FATEH NASIB VS. HAJI ABDUR RUB [REFERRED TO]
CHANDI CHARAN DAS VS. SUSHILABALA DASI [REFERRED TO]
PRABIRENDRA NATH NANDAY VS. NARENDRA NATH NANDAY [REFERRED TO]
BIRENDRA KUMAR DUTTA VS. CHARU CHANDRA DUTTA [REFERRED TO]
MANIK CHAND MONDAL VS. SUDHIR KUMAR MONDAL [REFERRED TO]
NIDUGONDA RUDRAMANI VS. CHADUVULA SRISAILAM [REFERRED TO]
RATILAL MANILAL VS. CHANDULAL CHHOTALAL [REFERRED TO]
MANIKKAM PILLAI V. NAGASAMI AYYAR [REFERRED TO]
SRI THAKUR SITARAMJI MAHARAJ BRIJMAN MANDIR, THROUGH SETH LAKHMI KUMAR VS. RAGHUNATH DAS [REFERRED TO]

JUDGEMENT

(1.) This is a reference to a Special Division Bench, under the second proviso to Rule 1 Ch. II of the High Court Appellate Side Rules. The particular question of law referred for determination by the Special Bench is:

(2.) Facts, in so far as they are material for determination of this reference, lie within a short compass and are hereinbelow stated.

(3.) The plaintiffs, who are the petitioners, filed a suit for eviction of the defendant opposite party, whom they described as a licensee, on the ground that the licence in favour of the defendant had been revoked. There were also certain other reliefs claimed by the plaintiffs, for example, mesne profits, but with those other reliefs I am not concerned at this stage. The relief, in so far as ejectment was concerned, was valued at Rs. 100/-, which according to the plaintiffs was the value of the said relief, and Court-fee was paid accordingly.

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SISIR KUMAR DUTTA Vs. SUSIL KUMAR DUTTA

Referred Judgements :-

JUDGEMENT

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