(1.) The instant petition has been filed for the grant of following substantive reliefs:
(2.) It is averred by the petitioner that the Sainik Rest House near Bus Stand Reckong Peo, constructed over land comprised in Khasra Nos. 603, 604 area measuring 0/9/45 hectares, had been taken on rent by him for running a school in the name and style of "Little Angels Public School". The petitioner had been continuously paying rent to the Sainik Board and despite this, respondents No. 3 and 4 kept on unnecessary harassing the petitioner and threatened him to evict from the premises in question forcibly.
(3.) The petitioner was served with a notice dtd. 25/3/2015 under the H.P. Public Premises and Land (Eviction and Rent Recovery) Act, 1971 by the Collector-respondent No.5. He filed the reply to the notice, thereafter, he did not turn up. Eventually, eviction order was passed against the petitioner and even the appeal filed by the petitioner came to be dismissed by the appellate authority on 21/1/2017.
ABOUT US "REGENT COMPUTRONICS PVT. LTD." is a Company incorporated in 1991 under the provisions of the Companies Act, 1956. Since its inception to 1995, the Company was busy in carrying out the activities related to various Banks' Job Work..
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