MACHINE TOOLS INDIA LIMITED Vs. LATA MEHTA
LAWS(SC)-2000-12-42
SUPREME COURT OF INDIA
Decided on December 05,2000

MACHINE TOOTS INDIA Appellant
VERSUS
LATA MEHTA Respondents

JUDGEMENT

- (1.) Leave granted.
(2.) Heard learned Counsel for the parties.
(3.) The appellant-tenant has filed his claim as against the order of eviction. The respondent-landlord filed a petition for eviction against the appellant under Section 14 (1) (e) of the Delhi Rent Control Act on the ground of her bona fide requirement.;


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