REGENT COMPUTRONICS PVT. LTD.

Bahadur Singh Kathotia Appellant

V/S

Purabi Basu Respondents

Referred Judgements :-

BIJOY KUMAR SINGH AND OTHERS. VS. AMIT KUMAR CHAMARIYA [REFERRED TO]
PAPIYA SENGUPTA AND ORS. VS. SRI SUVASIS GHOSH [REFERRED TO]
H H MAHARAJADHIRAJA MADHAV RAO JIVAJI RAO SGINDIA BAHADUR OF GWALIOR H H MAHARAJADHIRAJA MAHARANA SHRI BHAGWAT SINGHJI BAHADUR OF UDAIPUR COL H H BRARBANS SARAMAUR RAJA I RAJAGAN SIR PRATAP SINGH MALVENDRA BAHADUR COL RAJA SURINDER SINGH BAHADUR VS. UNION OF INDIA [REFERRED TO]
REGIONAL MANAGER VS. PAWAN KUMAR DUBEY [REFERRED TO]
MUNICIPAL CORPORATION OF DELHI VS. GURNAM KAUR [REFERRED TO]
GOODYEAR INDIA LTD VS. STATE OF HARYANA:GEDORE TOOLS P LTD [REFERRED TO]
COMMISSIONER OF INCOME TAX VS. SUN ENGINEERING WORKS PRIVATE LIMITED [REFERRED TO]
MITTAL ENGINEERING WORKS PRIVATE LIMITED VS. COLLECTOR OF CENTRAL EXCISE MEERUT [REFERRED TO]
STATE OF PUNJAB VS. BALDEV SINGH [REFERRED TO]
CHANDRA PRAKASH SHAHI VS. STATE OF UTTAR PRADESH [REFERRED TO]
NASIRUDDIN VS. SITA RAM AGARWAL [REFERRED TO]
DEBANDRA NATH MONDAL VS. RATAN KUMAR DAS [REFERRED TO]
PANJATAN SK. & ANR. VS. THE STATE OF WEST BENGAL [REFERRED TO]
AMAL BORAL VS. DEBASISH PAUL [REFERRED TO]
BIJAY KUMAR SINGH VS. AMIT KUMAR CHAMARIYA [REFERRED TO]

JUDGEMENT

(1.) The petitioner before this Court is a defendant in a Suit for Eviction and is aggrieved by the Order dtd. 26/7/2022 passed by Learned Civil Judge Junior Division 3rd Additional Court Alipore South-24 Parganas in Ejectment Suit 276 of 2019. The case of the petitioner/defendant may be summed up thus:-

(2.) The petitioner being aggrieved by the Order passed by the Learned Trial Judge has come up with this Revisional Application.

(3.) It is the contention of the petitioner that the Learned Trial Court acted illegally in not adjudicating the application under Sec. 7(2) of the West Bengal Premises Tenancy Act for noncompliance with application under Sec. 7(1) of the West Bengal Premises Tenancy Act by overlooking the reasons assigned by the petitioner in the application under Order 9 Rule 7 of the Code of Civil Procedure. It is also contended that the Learned Trial Court acted illegally in deciding the applications in isolation of the application under Order 9 Rule 7 of the Code of Civil Procedure.

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BAHADUR SINGH KATHOTIA Vs. PURABI BASU

Referred Judgements :-

JUDGEMENT

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