REGENT COMPUTRONICS PVT. LTD.

Sh. Rajeev Aggarwal Appellant

V/S

RADHA RANI Respondents

Referred Judgements :-

RAJEEV DUTTA AND OTHERS VS. PUNJAB WAKF BOARD AND ANOTHER [REFERRED TO]
M/S ANUPAM COFFEE HOUSE KANDAGHAT AND ANOTHER V. VED PRAKASH AND ANOTHER [REFERRED TO]
RAJENDRA TIWARY V. BASUDEO PRASAD AND ANOTHER [REFERRED TO]
MITHILESH KUMARI VS. PREM BEHARI KHARE [REFERRED TO]
R RAJAGOPAL REDDY VS. PADMINI CHANDRASEKHARAN [REFERRED TO]
RAM CHANDRA VERMA VS. JAGAT SINGH SINGHI [REFERRED TO]
BABULAL VS. RAJ KUMAR [REFERRED TO]
BRAHMDEO CHAUDHARY VS. RISHIKESHPRASADJAISWAL [REFERRED TO]
SHREENATH VS. RAJESH [REFERRED TO]
C GANGACHARAN VS. C NARAYANAN [REFERRED TO]
NSS NARAYANA SARMA VS. GOLDSTONE EXPORTS P LIMITED [REFERRED TO]
TANZEEM E SUFIA VS. BIBI HALIMAN [REFERRED TO]
ASHAN DEVI VS. PHULWASI DEVI [REFERRED TO]
VIJAY LATA SHARMA VS. RAJ PAL [REFERRED TO]
VOL BUILDERS PVT LTD VS. JANAB SALIM SAHEB [REFERRED TO]
A M SUBBAMMA VS. A V KUSHALAPPA [REFERRED TO]
PHENU RAM VS. SANATAN DHARAM SABHA [REFERRED TO]
RAJ KUMAR BHATIA VS. SUBHASH CHANDER BHATIA [REFERRED TO]
RAHUL S. SHAH VS. JINENDRA KUMAR GANDHI [REFERRED TO]
GARMENT CRAFT VS. PRAKASH CHAND GOEL [REFERRED TO]

JUDGEMENT

(1.) Two separate objection petitions were preferred by respondents No. 2 and 3 to the execution petition moved by petitioner for enforcement of an eviction order passed by the learned Rent Controller on 17/3/2011. The objection petitions were opposed by the petitioner. On 18/6/2015 the learned Executing Court (learned Rent Controller) passed an order framing eleven issues which in terms of the order were required to be adjudicated upon by putting the parties to trial. Aggrieved against the order dtd. 18/6/2015, the petitioner has invoked jurisdiction of this Court under Article 227 of Constitution of India.

(2.) Facts

(3.) Contentions

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SH. RAJEEV AGGARWAL Vs. RADHA RANI

Referred Judgements :-

JUDGEMENT

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