REGENT COMPUTRONICS PVT. LTD.

Palas Kumar Dutta Appellant

V/S

Subhash Chandra Saha Respondents

Referred Judgements :-

PUSPA SEN GUPTA VS. SUSMA GHOSE [REFERRED TO]
BISHUNDEO NARAIN RAI VS. ANMOL DEVI [REFERRED TO]
KALIAPERUMAL VS. RAJAGOPAL [REFERRED TO]
HAR NARAIN VS. MAM CHAND [REFERRED TO]
INDIAN OIL CORPORATION VS. HIMANGSHU KUMAR GHOSH [REFERRED TO]
BINDESWAR PRASAD GUPTA VS. MURARI MOHAN BHANDARI [REFERRED TO]
PROMILA MOOKHERJEE VS. KRISHNA DUTTA [REFERRED TO]
ABL INTERNATIONAL PVT LTD VS. SUNITA RAMCHAND SADARANGANI [REFERRED TO]
MIRA DEBI VS. LILABATI BORAL AND OTHERS [REFERRED TO]

JUDGEMENT

(1.) This second appeal has been directed against judgment and decree dated November, 30, 2012 passed by Learned Additional District Judge, 1st Court at Siliguri ,Darjeeling in Title Appeal No. 12(5) of 2011 arising out of other cases (OC) Ejectment Suit No. 24 of 2010. Division bench of this court while admitted the appeal formulated following substantial questions of law:-

(2.) Factual backdrops:

(3.) In the instant appeal the appellant has attacked the judgment impugned mainly on two grounds.

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PALAS KUMAR DUTTA Vs. SUBHASH CHANDRA SAHA

Referred Judgements :-

JUDGEMENT

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