REGENT COMPUTRONICS PVT. LTD.

DALIP SINGH Appellant

V/S

GURMEET SINGH Respondents

Referred Judgements :-

FEROZI LAL JAIN V. MAN MAL [REFERRED TO]
BALRAM SINGH V. BHIKAM CHAND JAIN [REFERRED TO]
SRIMATHI KAUSHALYA DEVI VS. K L BANSAL [REFERRED TO]
BABU RAM GUPTA VS. SUDHIR BHASIN [REFERRED TO]
MANI SUBRAT JAIN VS. RAJA RAM VOHRA [REFERRED TO]
NOORALI BABUL THANEWALA VS. K M M SHETTY [REFERRED TO]
KANTAGUPTA VS. VIII ADDITIONAL DISTRICT JUDGE MEERUT [REFERRED TO]
RAMA NARANG VS. RAMESH NARANG [REFERRED TO]
MARUTI UDYOG LIMITED VS. MAHINDER C MEHTA [REFERRED TO]
SATYAWATI SHARMA VS. UNION OF INDIA [REFERRED TO]
PATEL RAJNIKANT DHULABHAI VS. PATEL CHANDRAKANT DHULABHAI [REFERRED TO]
STATE OF MAHARASHTRA VS. SUPER MAX INTERNATIONAL PVT LTD [REFERRED TO]

JUDGEMENT

(1.) The Petitioner filed a petition under Section 13 of the East Punjab Urban Rent Restriction Act, 1949 for eviction of Respondent No. 1- Gurmeet Singh. The Petitioner has sought the eviction of the said Respondent for the reason that he requires the demised premises i.e. Flat No. 3055/1, Sector 44-D, Chandigarh, for his personal necessity. In the said eviction petition, Respondent No. 1-Gurmeet Singh suffered a statement on 05.08.2005, which reads as under:

(2.) On the basis of said statement, the Petitioner also suffered a statement on the same day, which reads as under:

(3.) On the basis of aforesaid statements, the learned Rent Controller passed an order on 05.08.2005 itself, which reads as under:

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DALIP SINGH Vs. GURMEET SINGH

Referred Judgements :-

JUDGEMENT

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