REGENT COMPUTRONICS PVT. LTD.

VIJAY KUMAR BHAMBARI Appellant

V/S

RAM NATH BAJAJ Respondents

Referred Judgements :-

MAC CULLOCH V. MARYLAND [REFERRED TO]
JAGMOHAN LAL BAJPAI V. STATE OF M.P. [REFERRED TO]
SURINDER SINGH BANGAR V. UNION OF INDIA [REFERRED TO]
SUMAN LATA AGGARWAL V. UNION BANK OF INDIA [REFERRED TO]
FATEH CHAND VERMA V. BALBIR SINGL [REFERRED TO]
S.AMARJIT SINGH V. PUNJAB NATIONAL BANK [REFERRED TO]
SUKHDEV SINGH THE OIL AND NATURAL GAS COMMISSION THE L 1 C LIMITED THE INDUSTRIAL FINANCE CORPN EMPLOYEES ASSOCIATION VS. BHAGATRAM SARDAR SINGH RAGHUVANSHI:THE ASSOCIATION OF CLASS II OFFICERS 0 N G C:SHYAM LAL SHARMA:THE INDUSTRIAL FINANCE CORPN [REFERRED TO]
RAMANA DAYARAM SHETTY VS. INTERNATIONAL AIRPORT AUTHORITY OF INDIA [REFERRED TO]
AJAY HASIA VS. KHAUID MUJIB SEHRAVARDI [REFERRED TO]
P K RAMACHANDRA IYER DR Y P GUPTA DR T S RAMAN OM PRAKASH KHAUDHURI VS. UNION OF INDIA [REFERRED TO]
RAVINDRA KUMAR MISRA VS. U P STATE HANDLOOM CORPN LIMITED [REFERRED TO]
M K AGARWAL VS. GURGAON GRAMIN BANK [REFERRED TO]
THOTE BHASKARA RAO VS. A P PUBLIC SERVICE COMMISSION [REFERRED TO]
RAJ NARAIN VS. INDIRA NEHRU GANDHI [REFERRED TO]
T S VARGHESE VS. RESERVE BANK OF INDIA [REFERRED TO]
CHINI MAZDOOR SANGH VS. STATE OF BIHAR [REFERRED TO]
DINA NATH GULATI VS. SANTOKH KAUR [REFERRED TO]

JUDGEMENT

(1.) This is a Revision by the tenant from the judgment of the Rent Controller dated January 19, 1989 whereby in an action by the landlord claiming possession by ejectment, the tenant was ordered to be ejected.

(2.) The only question raised by the learned counsel for the tenant and which needs determination is whether a retired employee of a nationalised bank would be a specified landlord as defined by the East Punjab Urban Rent Restriction (Amendment) Act, 1985.

(3.) Briefly, the undisputed facts necessary to determine the question raised in the Revision Petition are that the landlord having retired with effect from October 31, 1988, from the service of the Punjab National Bank as Senior Manager claimed the possession of the demised premises for his own occupation being a specified landlord.

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VIJAY KUMAR BHAMBARI Vs. RAM NATH BAJAJ

Referred Judgements :-

JUDGEMENT

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