Neelam Rana Vs Ashok Chopra
.... 023, applicant Neelam Rana had moved an application, under Order XVII Rule 1 CPC, in which, she has sought 90 days’ more time for producing the stay order from this Court. However, her application was dismissed by the learned Executing Court. 31. The appeal, before this Court, has been file ...
High Court Of Himachal Pradesh
Anita Sinha Vs Vijaya Singh
.... and at the option of the parties shall fix the date of appearance before such forum or authority and in the event of the parties opting to any one of the modes of settlement directions be issued to appear on the date, time and venue fixed and the parties shall so appear before such authority/for ...
Patna High Court
Inderchand Kothari Vs Nirmalchand Kothari
.... ission to mention the name of such witness in the said list. (4) Subject to the provisions of sub-rule (2), summonses referred to in this rule may be obtained by the parties on an application to the Court or to such officer as may be appointed by the Court in this behalf. 1A. Productio ...
Chhattisgarh High Court
Yashpal Jain Vs Sushila Devi & Others
.... days as the court may permit, present a written statement of his defence. In most cases, there would be no difficulty in presenting such a written statement on the date fixed, and no adjournment should be given for the said purpose except for a good cause shown, and in proper cases, costs should ...
Supreme Court Of India
Manojit Basu Vs Shyamasree Basu (Nee Ghosh)
.... offence to fall below the standard of the reasonable man (or the reasonable woman). We are dealing with this man or this woman.’ ” xxx xxx xxx 32. In Samar Ghosh v. Jaya Ghosh [(2007) 4 SCC 511], this Court, after surveying the previous decisions and referring to the concept of cruelty, whic ...
Calcutta High Court (Appellete Side)
Premsingh Vs General Manager (Retail) South Bharath Petroleum Corporation Ltd.
.... r implied in a court or Tribunal to set aside a palpably erroneous order passed under a misapprehension by it, and (2) a review on merits when the error sought to be corrected is one of law and is apparent on the face of the record. It is in the latter sense that the court in Patel NarshiThakers ...
High Court For The State Of Telangana:: At Hyderabad
C/M Anjuman Intezamia Masajid Varanasi Vs Rakhi Singh And 8 Others
.... is not going to cause any injury to any of the party, rather it would facilitate and crystallise each and every issue, so as to reach to a conclusion with the help of available evidence on record. Learned counsel further submits that the Archaeological Survey of India has mechanism and all faci ...
Allahabad High Court
Heera Lal Chhabra Vs Nawal Kishore Agrawal
.... in the circumstances in their totality, in our opinion, even though the learned counsel for the appellant was not present, it would have been appropriate, had the High Court granted an opportunity to the learned counsel for the appellant to make his submissions by adjourning the matter." ...
Allahabad High Court
M/S. Cheekatla Plolymers Pvt. Ltd Vs S. Seshagiri Rao
.... petitioners herein. It is also admitted that the matter was adjourned on multiple occasions at the request of the petitioners herein before being finally adjourned to 28.02.2023. The petitioners herein despite being aware that the matter was adjourned to 28.02.2023 as a last chance, had made anot ...
High Court For The State Of Telangana:: At Hyderabad
Kesari Chand Goel Vs Santosh Kumar Agarwal And 6 Ors
.... een made out in this case. It may also be noted that the cost imposed by the Trial Court was filed only after the closure of Plaintiff evidence. 11] Mr. S. Biswas, learned counsel for the petitioner, in reply to the submissions made by the learned Counsel for the opposite party submits that ...
Gauhati High Court
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