REGENT COMPUTRONICS PVT. LTD.

Dev Raj Duggal Appellant

V/S

HARISH KUMAR Respondents

Referred Judgements :-

MEENALEKNATHKSHIRSAGAR VS. TRADERS AND AGENCIES [REFERRED TO]
SHIV SARUP GUPTA VS. MAHESH CHAND GUPTA [REFERRED TO]
RAGAVENDRA KUMAR VS. FIRM PREM MACHINARY AND CO [REFERRED TO]
M L PRABHAKAR VS. RAJIV SINGAL [REFERRED TO]
DEENA NATH VS. POORAN LAL [REFERRED TO]
SIDDALINGAMMA VS. MAMTHA SHOENOY [REFERRED TO]
JOGINDER PAL VS. NAVAL KISHORE BEHAL [REFERRED TO]
SAVITRI SAHAY VS. SACHIDANAND PRASAD [REFERRED TO]
AKHILESHWAR KUMAR VS. MUSTAQIM [REFERRED TO]
DWARKAPRASAD VS. NIRANJAN [REFERRED TO]
KAILASH CHAND VS. DHARAM DAS [REFERRED TO]

JUDGEMENT

(1.) Petitioner has approached this Court against order dtd. 25/3/2022, passed by the Appellate Authority-II, Shimla in Appeal No.2-S/13(b) of 2021, whereby order dtd. 7/8/2020, passed by Rent Controller-III, Shimla in an application preferred in Rent Petition No. 170-A of 2019/17 has been affirmed.

(2.) Parties herein shall be referred, for convenience, as per their status before the Rent Controller i.e. as 'landlord' and 'tenant' respectively.

(3.) Landlord has filed main petition for eviction of tenant from the shop premises rented to the tenant, on the basis of bonafide requirement of landlord for setting up a business by his wife in the said shop premises being most suitable shop for that.

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DEV RAJ DUGGAL Vs. HARISH KUMAR

Referred Judgements :-

JUDGEMENT

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