REGENT COMPUTRONICS PVT. LTD.

BHOM RAJ Appellant

V/S

Shakuntla Mehta Respondents

Referred Judgements :-

MUNICIPAL CORPORATION OF DELHI VS. JAGAN NATH ASHOK KUMAR [REFERRED TO]
GUJARAT WATER SUPPLY AND SEWERAGE BOARD VS. UNIQUE ERECTORS GUJARAT PRIVATE LIMITED [REFERRED TO]
RENA DREGO VS. LALCHAND SONI [REFERRED TO]
MARSHALL SONS AND COMPANY I LIMITED VS. SAHI ORETRANS PRIVATE LIMITED [REFERRED TO]
VEERAYEE AMMAL VS. SEENI AMMAL [REFERRED TO]
MUNICIPAL CORPORATION OF GREATER MUMBAI VS. KAMLA MILLS LIMITED [REFERRED TO]
ATMA RAM PROPERTIES P LTD VS. FEDERAL MOTORS P LTD [REFERRED TO]
ANDERSON WRIGHT AND CO VS. AMAR NATH ROY [REFERRED TO]
STATE OF MAHARASHTRA VS. SUPER MAX INTERNATIONAL PVT LTD [REFERRED TO]
KISHINCHAND MURJIMAL VS. BAL KALAVATI [REFERRED TO]
CHAMAN LAL BALI VS. STATE OF HIMACHAL PRADESH AND ANOTHER [REFERRED TO]
CHAMPESHWAR LALL SOOD VS. GURPARTAP SINGH [REFERRED TO]

JUDGEMENT

(1.) This order shall dispose of the application filed by the tenant for staying the operation of the judgment passed by learned Appellate Authority dtd. 24/5/2018, whereby it upheld the order of eviction passed by learned Rent Controller on 13/1/2017. The parties shall be referred to as the landlord and tenant.

(2.) The landlord filed an eviction petition against the tenant seeking his eviction from shop No.4, in the second floor known as Inder Palace, Sanjauli, Shimla.

(3.) The said eviction petition was partly allowed by learned Rent Controller and the tenant was ordered to be evicted from the demised premises on the ground of arrears of rent w.e.f January 2016 and also on the ground of bona fide requirement of the landlord. As regards the arrears of rent, the same were paid by the tenant within the time granted by the learned Rent Controller.

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BHOM RAJ Vs. SHAKUNTLA MEHTA

Referred Judgements :-

JUDGEMENT

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