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[2017] 7 S.C.R. 348
POORAN CHANDRA JOSHI & ORS.
v.
BISWAN CHANDRA HARRIS (DEAD) BY L.RS.
(Civil Appeal No. 6138 ofZ009)
JULY 03,2017
[R. BANUMATHI AND A. M. KHANWILKAR, JJ.)
Rent Control and Eviction - Judgment reported in [2017)7
SCR 326 in companion Civil Appeal Nos. 6139 of 2009 on merits of
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the issues dealing with the selfsame gift deed dated 31.05.1949,
which is also the subject matter of the present appeal -Accordingly,
present appea~ also dismissed.
CIVIL APPELLATE JURISDICTION : Civil Appeal No. 6138
of 2009.
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From the Judgment and Order dated 16.052007 of the High Court
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ofUttaranchal at Nainital in Second Appeal No. 882 of2001.
Shrish Kumar Misra, Ayush Negi, Advs. for the Appellants.
E. C. Agrawala, Ms. Lalita Kohli, Abhinav Agrawal, Ms. Lalita
Kohli (For Mis. Manoj Swarup & Co.), Advs. for the Respondents.
The Judgment of the Court was delivered by
A. M. KHANWILKAR, J. In view of the judgment in the
companion civil appeal bearing Civil Appeal No. 6139 of2009 on merits
of the issues dealing with the selfsame gift deed dated 31.05 .1949, which
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is also the subject matter of the present appeal, for the same reasons
even this appeal must fail and the same is, therefore, dismissed with no
order as to costs.
Devika Gujral
Appeal dismissed.
348
Lex