AIR 1980 BOMBAY 341 ::(1980) Bom CR 1 ::(1980) Mah LJ 229 ::1980 (1) RenCR 392 ::1979 (2) RenCJ 513

Bombay High Court

Hon'ble Judge(s): Deshpande, Lentin , JJ

(A) Constitution of India , Art.141— Conflict between earlier and later decision of Supreme Court - Each Bench consisting of equal number of Judges Later decision prevails. Precedents. (Para 13) (B) Bombay Rents, Hotel and Lodging House Rates (Control) Act (57 of 1947) , S.15(1)— Assignment - Statutory tenant is incompetent to assign his tenancy rights. AIR 1979 Bom 89. Held not good law in view of AIR 1965 SC 414. AIR 1976 SC 2229, Disting. (Para 3 19 23) .....