Reasoning
Decision
Hydro Chains Private Limited
v.
Thomas T. Marattukalam (dead) By Lrs
(Supreme Court Of India)
Civil Appeal No. 721 Of 1994 (Special Leave Petition (Civil) No. 22029 Of 1993) | 03-02-1994
1. Special leave granted
2. We have heard Mr. G. Ramaswamy learned Senior Counsel for the petitioner. It is no doubt correct that as at present there are two views prevailing in the Madras High Court on the applicability of Rule 25 of Madras Rent Control Rules. We, however, agree with and approve the view taken by Mr. Justice Raju in the impugned order in CRP No. 1513 of 1993, decided on 1-11-1993. The appeal is dismissed. No. costs.
2. We have heard Mr. G. Ramaswamy learned Senior Counsel for the petitioner. It is no doubt correct that as at present there are two views prevailing in the Madras High Court on the applicability of Rule 25 of Madras Rent Control Rules. We, however, agree with and approve the view taken by Mr. Justice Raju in the impugned order in CRP No. 1513 of 1993, decided on 1-11-1993. The appeal is dismissed. No. costs.
Advocates List
For
For Petitioner
- Shekhar Naphade
- Mahesh Agrawal
- Tarun Dua
For Respondent
- S. Vani
- B. Sunita Rao
- Sushil Kumar Pathak
Bench List
HON'BLE JUSTICE KULDIP SINGH
HON'BLE JUSTICE N. P. SINGH
Eq Citation
(1994) 5 SCC 337
1994 -2-LW 443
LQ/SC/1994/152
HeadNote
Rent Control and Eviction — Madras Rent Control Act, 1960 — R. 25(1) — Applicability of — Two views prevailing in Madras High Court — Supreme Court agreeing with and approving the view taken by Mr. Justice Raju in the impugned order in CRP No. 1513 of 1993, decided on 1-11-1993
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