AIR 2019 (NOC) 800 (BOM.) (NAGPUR BENCH) ::2019 (3) ABR 74 ::AIROnline 2019 Bom 27 ::(2019) 1 AllMR 877 ::(2019) 3 Mah LJ 802

Bombay High Court

Hon'ble Judge(s): Manish Pitale , J

Bombay Government Premises (Eviction) Act (2 of 1956) , S.4— Eviction - Challenge as to - Claim of tenant that Corporation accepted amount deposited by him - Tenant got occupation of premise on tender basis - After dispute of license fees, Corporation sought eviction - Amount deposited by tenant toward occupation of premises and not license fees - Eviction, proper. (Para 11)