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Supreme Court Orders Merged Bank's Eviction For Transferring Tenancy Without Landlord's Consent - (10 Jul 2026)

TENANCY

SC held that a tenant bank's amalgamation with another bank amounts to a transfer of tenancy. It restored Punjab National Bank's eviction, ruling that Hindustan Commercial Bank's tenancy was transferred without the landlord's written consent, attracting eviction under the Delhi Rent Control Act.

Tags : CONSENT; LANDLORD; EVICTION  

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