REGENT COMPUTRONICS PVT. LTD.

Radheshyam Jalan Appellant

V/S

Triplex Respondents

Referred Judgements :-

D.L.F. HOUSING AND CONSTRUC -TION COMPANY (P) LTD. VS. SARUP SINGH AND ORS. [REFERRED TO]
ON THE DEATH OF THE SOLE PETITIONER SURANJAN DEB,HIS HEIRS SMT. SUSHMA RANI DEY AND ORS. VS. MUSSTT. HAMIDA KHATUN CHOUDHURY AND ORS. [REFERRED TO]
BHANWARLAL DUGAR AND ORS. VS. BIRDHICHAND PANNALAL AND ORS. [REFERRED TO]
KESHARDEO CHAMRIA VS. RADHA KISSEN CHAMRIA [REFERRED TO]
KANAKARATHANAMMAL VS. V S LOGANATHA MUDALIAR [REFERRED TO]
SHER SINGH VS. JOINT DIRECTOR OF CONSOLIDATION [REFERRED TO]
GIAN DEVI ANAND VS. JEEVAN KUMAR [REFERRED TO]
TEXTILE ASSOCIATION INDIA BOMBAY UNIT VS. BALMOHAN GOPAL KURUP [REFERRED TO]
RANJIT KUMAR CHOUDHURY VS. GOPEESH CHAKRAVARTY [REFERRED TO]
ABDUL MATIN CHOUDHURY VS. NILYANANDA DUTTA BANIK [REFERRED TO]
SUSHANTA KAR VS. GANESH CHAKRABORTY [REFERRED TO]
RICHARD LEE VS. GIRISH SONI AND ANR. [REFERRED TO]

JUDGEMENT

(1.) Heard Mr. G.N. Sahewalla, the learned Senior counsel for the petitioner as well as Mr. K. Agarwal, learned Senior counsel assisted by Mr. A.K. Gupta, learned counsel appearing for the respondents.

(2.) The petitioner- landlord is the common petitioner in both these two revisions i.e. CRP 520/2015 and CRP 526/2015, which arise from the proceedings of T.S. No. 2/2008.

(3.) For the sake of convenience, the respondents herein are hereinafter referred as defendant per cause title of the amended plaint of the suit, except for referring them as respondents as per cause title for CRP 520/15.

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RADHESHYAM JALAN Vs. TRIPLEX

Referred Judgements :-

JUDGEMENT

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