In Judgment Text:
- S.C.C. Suit No. 22 of 2016 (Smt. Laxmi Devi and another vs
Praveen Kumar Gupta , as expeditiously
In Judgment Text:
- of the Respondents
Praveen Kumar Gupta and Manbhav Gupta on the ground that the tenanted premises was required bona Praveen Kumar Gupta and Manbhav Gupta directing them to vacate Shop Nos.4750-51, Plot No.8, Deputy Ganj- the shop of
Praveen Kumar Gupta . Sanjay Gupta has been produced by the Petitioner and from his evidence - Petition No.139/2010 the learned ARC issued notice on 28th September, 2010. Respondent No.1,
Praveen Kumar
J
J
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