REGENT COMPUTRONICS PVT. LTD.

Sohan Lal Bagga Appellant

V/S

MOHD. SAYEED Respondents

Referred Judgements :-

LAKHA RAM SHARMA VS. BALAR MARKETING PVT LTD [REFERRED TO]
RAJESH KUMAR AGGARWAL VS. K K MODI [REFERRED TO]
SUSHIL KUMAR JAIN VS. MANOJ KUMAR [REFERRED TO]
REVAJEETU BUILDERS AND DEVELOPERS VS. NARAYANASWAMY AND SONS [REFERRED TO]
J SAMUEL VS. GATTU MAHESH [REFERRED TO]
RAMESHKUMAR AGARWAL VS. RAJMALA EXPORTS PVT LTD [REFERRED TO]
ABDUL REHMAN VS. MOHD. RULDU [REFERRED TO]

JUDGEMENT

(1.) CM No. 5121-CII of 2016 in CR No. 4613 of 2015, CM No. 5122-CII of 2016 in CR No. 4617 of 2015 and CM No. 5113-CII of 2016 in CR No. 4647 of 2015.

(2.) This order shall dispose of Civil Revision Nos. 4613, 4617 and 4647 of 2015 as common questions of fact and law are involved in these petitions.

(3.) In all these three petitions, the petitioner-landlord challenges similar orders dated 21.5.2015 passed by the Rent Controller, Chandigarh whereby applications for amendment of the ejectment applications have been declined.

Click here to view full judgment.

SOHAN LAL BAGGA Vs. MOHD. SAYEED

Referred Judgements :-

JUDGEMENT

QUick Links

Get in Touch

Email

Contact Numbers

Address