Purna Chandra Das Vs Haramani Satpathy And Others
.... on on submission of fresh medical certificate. Although the case law was pressed into service by learned counsel for the Petitioner, but learned trial Court ignoring the same has passed the impugned order by rejecting the petition. Hence, this CMP has been filed. 4. Taking into considerati ...
Orissa High Court
Padala Sree Rama Reddy Vs Padala Venkata Challa Reddy
.... accordingly, prayed to set aside the order impugned. 8. On a studied examination of the order impugned and the material available on record, it is found that these applications were only filed by the petitioner for reception of evidence of hand writing expert, Sri C.S.R. Murthy, Retired S ...
High Court For The State Of Telangana:: At Hyderabad
Narendra Kumar Berlia Vs Om Prakash Berlia & Ors.
.... stating that there are 22 defendants, 10 written statements, 11 issues framed and 105 documents entailing extensive evidence, the application shifts the spotlight to a court weighed down with a long list of suits to be heard and decided. The relevant paragraph from the application reads as: ...
Calcutta High Court
Balbir Singh Vs State of Himachal Pradesh & Ors
.... 5 to conduct an independent inquiry de hors of whatever evidence has come on record of this case and conclusions so arrived at may be ordered to be forwarded to defendant No.2 for making an entry, that will clinch the issue. The judgments and decrees impugned in the present appeal stand vit ...
High Court of Himachal Pradesh
Ramesh Chand & Another Vs Shiv Chand & Others
.... upta, learned Senior Advocate, argues is that the witness is not incapacitated to attend the Court for the purposes of his examination. 14. Having perused the medical record, issued by a Government Hospital, one finds the age of the witness to be 81 years. He is a Senior citizen undergoing ...
High Court of Himachal Pradesh
V. Rama Naidu And Another Vs Smt. V.Ramadevi
.... l as to the witnesses. If a facility is available for recording evidence through video conferencing, which avoids any delay or inconvenience to the parties as well as to the witnesses, such facilities should be resorted to. Merely because a witness is travelling and is in a position to travel doe ...
Andhra Pradesh High Court
Pushpa Devi Bangur Vs M.B. Commercial Co. Ltd.
.... nd. 15. In the case of Jai Singh & Ors. (supra) the Hon''ble Apex Court held that High Court, under Article 227 of the Constitution of India, has the jurisdiction to ensure that all subordinate Courts as well as statutory or quasi-judicial Tribunals exercise the powers vested in them within t ...
CALCUTTA HIGH COURT
Savithri and Others Vs Afsarhusen and Others
.... tioners they have spent about Rs. 3 lakhs for medical expenses. But unfortunately, they could not save the deceased and sole bread earner of the family passed away. Therefore, they have filed the present applications, to appoint Court Commissioner to examine the doctor who treated the deceased and a ...
Karnataka High Court (Dharwad Bench)
Anil K. Aggarwal Vs Union of India
.... is required to be exercised with great circumspection having regard to the facts and circumstances of the case and that it is not necessary to lay down hard and fast rules controlling the discretion of the Court to appoint Commissioner to record cross-examination and re-examination of witnesses. Tho ...
Delhi High Court
STEMCOR (S.E.A.) PET LIMITED AND ANR. Vs MIDEAST INTEGRATED STEELS LIMITED AND 3 ORS.
.... bitrator inter alia praying for recall/revocation of the earlier order passed by the learned arbitrator permitting recording of Mr.Gerard Craggs' cross examination by video conferencing or in the alternative to permit the said witness to present his evidence and be available for cro ...
Bombay High Court
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