REGENT COMPUTRONICS PVT. LTD.

LAKSHMI CHAND SOOD Appellant

V/S

SHANKAR LAL PAL Respondents

Referred Judgements :-

CALDER V. BULL [REFERRED TO]
CUMMING V. MISSOURI [REFERRED TO]
PHILIPS V. EYRE [REFERRED TO]
RAO SHIV BAHADUR SINGH VS. STATE OF VINDHYA PRADESH [REFERRED TO]
M M CHAWLA VS. J S SETHI [REFERRED TO]
HARI RAM DHUPAR VS. RAJINDER SINGH [REFERRED TO]
RAJAMMAL VS. CHIEF JUDGE COURT OF SMALL CAUSES [REFERRED TO]
HARI ROWJI GORE SASTRI VS. MALABAR DISTRICT BOARD [REFERRED TO]
NANDU RAM VS. JAGANNATH PARSHOTAM DAS [REFERRED TO]
GEORGE OAKES LTD VS. CHIEF JUDGE, SMALL CAUSES COURT [REFERRED TO]

JUDGEMENT

(1.) The petitioner applies in revision under Section 21 (5) of the Himachal Pradesh Urban Rent Control Act, 1971 against an order of the Controller refusing to stay the proceedings for his eviction until the determination of the fair rent.

(2.) There is a residential building called 'Mann House' situated at Shankli in Simla. The respondent is the owner, and the petitioner is the tenant of suite No. 9 therein.

(3.) On April 13, 1972 the petitioner filed an application under Section 5 of the Himachal Pradesh Urban Rent Control Act, 1971 for the determination of the fair rent of the accommodation occupied by him. That proceeding remained pending for almost six months and has not yet been disposed of.

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LAKSHMI CHAND SOOD Vs. SHANKAR LAL PAL

Referred Judgements :-

JUDGEMENT

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