REGENT COMPUTRONICS PVT. LTD.

ARTI BASAK Appellant

V/S

UMA SANKAR BOSE Respondents

Referred Judgements :-

S.B. SEN V. TEJENDRA CHANDRA BHOWMIK [REFERRED]
SANTOSH KUMAR BHATTACHARJEE V. SACHINDRA NATH SAHA [REFERRED]
JAGAN NATH V. CHANDER BHAN [REFERRED]
RAHMAT ELAHI V. MAZHARUL HAQ MUTAWALLI OF WAQF [REFERRED]
BHARTI INDUSTRIES V. NIRMAL KUMAR BHATTACHARJEE [REFERRED]
SACHINDRA NATH SHAH VS. SANTOSH KUMAR BHATTACHARYA [REFERRED]
DIPAK BANERJEE VS. LILABATI CHAKRABORTY [REFERRED]
ABUBAKAR ABDUL INAMDAR VS. HARUN ABDUL INAMDAR [REFERRED]
R SULOCHANA VS. ULLGANNAL [REFERRED]
BHARAT SALES LIMITED VS. LIFE INSURANCE CORPORATION OF INDIA [REFERRED]
KALA VS. MADHO PARSHAD VAIDYA [REFERRED]
RESHAM SINGH VS. RAGHBIR SINGH [REFERRED]
LABANYA NEOGI VS. W B ENGINEERING COMPANY [REFERRED]
SHANTILAL SARAOGI VS. MUKUND LAL KOTHARI [REFERRED]
SIDDIK MAHOMED SHAH VS. MT SARAN [REFERRED]

JUDGEMENT

(1.) Appellant is the transferee landlord of premises No. 9/1A, Sahitya Parisad Street, Calcutta.

(2.) The Respondent is the tenant of the said premises in question under the Appellant.

(3.) Appellant filed an ejectment suit on November 26, 1981 in the City Civil Court, Calcutta praying for a decree for eviction against the Respondent as well as mense profit inter alia, on the ground of subletting and transferring possession without the knowledge and consent of the Appellant in respect of a portion of the suit premises to one, Shri Suryadeo Tewari in the year 1972 and one, Girija Sarkar Bose in the year 1964.

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ARTI BASAK Vs. UMA SANKAR BOSE

Referred Judgements :-

JUDGEMENT

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