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SC: Tenant has No Role in Dictating Which Premises the Landlord Should get Evicted - (27 Feb 2025)

TENANCY

SC has observed that the law with regard to eviction of a tenant from the suit premises on the ground of bona fide need of the landlord is well settled. The tenant has no role in dictating as to which premises the landlord should get vacated for his need alleged in the suit for eviction.

Tags : SUPREME COURT   LANDLORD   EVICTION OF TENANT  

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