REGENT COMPUTRONICS PVT. LTD.

SAMAT KUMAR MUNDHRA Appellant

V/S

SUMAN KABRA Respondents

Referred Judgements :-

RAM CHAND SUGAR MILLS V. KANHAYALAL [REFERRED TO]
PADAM SEN VS. STATE OF UTTAR PRADESH [REFERRED TO]
MANOHAR LAL CHOPRA VS. RAI BAHADUR RAO RAJA SETH HIRALAL [REFERRED TO]
ARJUN SINGH VS. MOHINDRA KUMAR [REFERRED TO]
RAMKARANDAS RADHAVALLABH VS. BHAGWANDAS DWARKADAS [REFERRED TO]
RAIN CHAND AND SONS SUGAR MILLS PRIVATE LIMITED BARABANKI U P VS. KANHAYALAL BHARGAVA [REFERRED TO]
P V SHETTY VS. B S GIRIDHAR [REFERRED TO]
SURYA DEV RAI VS. RAM CHANDER RAI [REFERRED TO]
CHITIVALASA JUTE MILLS VS. JAYPEE REWA CEMENT [REFERRED TO]
MOHAN CHANDRA DEKA VS. HIMANI TALUKDAR [REFERRED TO]
SUBHO RAM VS. DHARMESWAR DAS [REFERRED TO]
OIL & NATURAL GAS COMMISSION, NAZIRA VS. GANESH PRASAD SINGH AND ORS. [REFERRED TO]

JUDGEMENT

(1.) While issuing notice in this case by order dated 18-2-2005, it was observed that an attempt would be made to dispose of the matter on the returnable date. The respondents have entered appearance through their learned counsel. The matter has been heard at length.

(2.) The defendant in Title Suit No. 14/2004, who is the petitioner in the instant writ petition has assailed the legality and validity of the order dated 24-1 -2005 passed by the trial Court dismissing the application filed by the defendant under Section 10 of the CPC read with Section 151.

(3.) The respondents herein as the plaintiff have instituted Title Suit No. 14/2004 in the Court of Civil Judge (Junior Division) No. 1, Jorhat praying for a decree of khas and vacant possession of the suit premises. The suit has been filed for ejectment of the defendant/petitioner on ground of non-payment of monthly rent and bona fide requirements of the plaintiffs.

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SAMAT KUMAR MUNDHRA Vs. SUMAN KABRA

Referred Judgements :-

JUDGEMENT

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