(1.) Since both these review petitions are directed against the same order passed by the learned appellate authority on 2.11.2016, they were taken up together for hearing and are being disposed of by way of a common judgment.
(2.) The parties for the sake of convenience and for no other purpose, lest it causes any prejudice to either of the parties, shall be referred to as the landlords and tenant(s).
(3.) The landlords are the owners of Shop No. 14, Middle Bazaar, Shimla, measuring 313 sq. ft. (hereinafter referred to as the premises in question) as also one floor above the same bearing Municipal No. 14/1, Middle Bazaar, Shimla. They in the year 2004, filed an eviction petition against the tenants on the ground that the tenants had sublet the premises in question to respondent No. 7 Shri Kanwar Ali without the written permission or consent of the landlords. This petition was allowed by the learned Rent Controller vide order dated 26.8.2016 passed in eviction petition No. 19-2 of 15/04.
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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