REGENT COMPUTRONICS PVT. LTD.

SANJAY KUMAR Appellant

V/S

PUSHPA DEVI Respondents

Referred Judgements :-

HINDUSTAN PETROLEUM CORPORATION LIMITED VS. DILBAHAR SINGH [REFERRED TO]
JANG SINGH VS. BRIJ LAL [REFERRED TO]
JOGDHAYAN VS. BABU RAM [REFERRED TO]
A R ANTULAY VS. R S NAYAK [REFERRED TO]
JOHRI SINGH VS. SUKH PAL SINGH [REFERRED TO]
MADAN MOHAN VS. KRISHAN KUMAR SOOD [REFERRED TO]
SONI VRAJLAL JETHALAL VS. SONI JADAVJI GOVINDJI [REFERRED TO]
WAZIR CHAND VS. AMBAKA RANI [REFERRED TO]
OM PARKASH VS. SARLA KUMARI [REFERRED TO]
BILASI RAM VS. BHANUMAGI [REFERRED TO]
REWAT RAM VS. ASHOK KUMAR [REFERRED TO]
SHRIMATI ASHA GUPTA VS. SHRI YAS PAUL [REFERRED TO]
STATE OF RAJASTHAN VS. SURENDRA MOHNOT [REFERRED TO]

JUDGEMENT

(1.) Smt. Pushpa Sharma (landlady) filed a petition for ejectment against Prabhat Kumar (tenant) and Sanjay Sharma under the provisions of the Himachal Pradesh Urban Rent Control Act, 1987 (hereinafter referred to as the "Act").

(2.) The Rent Controller -II, Dehra, Distt. Kangra, HP, in terms of judgment dated 19.6.2014, passed in Rent Petition No. 3/11/06, titled as Pushpa Sharma vs. Prabhat Kumar & others, allowed the petition on a limited ground of non payment of rent. Operative portion of the order reads as under: -

(3.) Undisputedly, pursuant thereto, memo of costs was drawn which in toto, is reproduced as under: -

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SANJAY KUMAR Vs. PUSHPA DEVI

Referred Judgements :-

JUDGEMENT

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