REGENT COMPUTRONICS PVT. LTD.

NAND KISHORE Appellant

V/S

VED PARKASH Respondents

Referred Judgements :-

OM PARKASH GUPTA V. DR. RATTAN SINGH AND ANOTHER [REFERRED TO]
BALBHADAR AND ORS. V. HINDI SAHITYA SADAN (REGISTERED BODY),MANDI DABWALI [REFERRED TO]
MAJ. PARKASH GUPTA V. SAT PARKASH ARORA OF CHANDIGARH [REFERRED TO]
NAURATA RAM V. MAM CHAND AND ORS [REFERRED TO]
JAGDISH CHANDER V. RAM BILAS AND OTHERS [REFERRED TO]
TILAK RAJ V. SHRIMATI KAILASH WATI AND ANOTHER [REFERRED TO]
BIBIJAN V. M/S CHINTAKRIDI NARASIMHAM AND SONS [REFERRED TO]
KILAMBI VIJAYALAKSHMI V. M.V. SEETHA DEVI (DIED) PER LRS [REFERRED TO]
INDER LAL V. BABU LAL [REFERRED TO]
SHER SINGH V. ANIL KUMAR [REFERRED TO]

JUDGEMENT

(1.) THIS is a revision petition by the tenant against the order of his eviction dated August 8, 1995 passed by the Rent Controller and against the appellate order dated August 4, 1998, passed by the Appellate Authority, whereby the order of eviction was affirmed.

(2.) AN application under Order 22, rule 4, Code of Civil Procedure, has been filed by the tenant to bring on record legal representatives of the deceased landlord, Mool Chand. After hearing learned counsel for the parties, this application (Civil Misc. No. 10300-CII of 1998) is allowed. The legal representatives of the deceased landlord, Mool Chand, are brought on record.

(3.) FOLLOWING issues were framed by the Rent Controller :-

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NAND KISHORE Vs. VED PARKASH

Referred Judgements :-

JUDGEMENT

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