Gaddipati Divija & Anr. Vs Pathuri Samrajyam & Ors.
.... ance sale consideration? 23. At the outset, we would like to mention that Section 16 (c) of the Specific Relief Act, 1963 (along with its explanation) is the relevant provision of law which is attracted in the present case, and as has also been held by the High Court. The 2018 Amendment to ...
Supreme Court Of India
Rishipal Singh And Ors Vs Balram Singh
.... read with Section 47 CPC. Two interlocutory orders passed on that application were challenged separately in revisions before the High Court. One revision was dismissed and the other was disposed off observing that the execution case be decided expeditiously. Thereafter, on the objection under S ...
Allahabad High Court
Minor Sukhen Biswas (Son) & Ors Vs Nirmala Biswas & Ors
.... t on three occasions has negative the contention of the appellant.” 17. Factual background of Anil Kumar Singh (supra), in my humble view, is required to be stated for proper appreciation. The plaintiff instituted a suit for permanent injunction restraining respondent No.1 from interfering i ...
Calcutta High Court
Sanjay Eric Helms Vs Kishore Singh And Others
.... 4;े का अधिकारी है ?” 7. At this stage, what would be relevant for consideration of this Court for the purposes of considering the impact and manner in which the application under Order 23 Rule 1 (3) is being dealt with ...
Uttarakhand High Court
Ram Krishan Math And Another Vs Ranjana Pathaniya
.... be accompanied by an affidavit of the next friend and also, if the minor or such other person is represented by a pleader, by a certificate of the pleader to the effect that the abandonment proposed is, in his opinion, for the benefit of the minor or such other person. (3) Where the Court ...
Uttarakhand High Court
Archana Roy Vs Dipanjan Bhattacharjee
.... the expression “formal defects” appearing in clause (a) thereof. 17. The Hon’ble Apex Court in the case of V. RAJENDRAN AND ANOTHER Vs. ANNASAMY PANDIAN (DEAD) THROUGH LEGAL REPRESENTATIVES KARTHYAYANI NATCHIAR reported in (2017) 5 SUPREME COURT CASES 63 noticed that there are two views on ...
Calcutta High Court
Kulwant Singh And Another Vs Rajinder Kaur And Others
.... the first suit had not been instituted.” 3. Mr.Guliani, as also learned counsel for respondent no.1, submit that pursuant to the impugned order having been passed, respondent no.1 has in fact instituted a fresh suit seeking that she be declared to be the legally wedded wife of deceased Jog ...
High Court Of Punjab And Haryana At Chandigarh
Sri Tapendro Mullick Vs Kumar Mrigendro Mallick, Since Deceased, Represented By His Son Hirendro Mullick And Others
.... liberty to sue afresh. Since the majority of the trustees, barring Tapendro, agreed to such withdrawal, Tapendro, acting singly, had no locus standi to prevent the same. 28. In this context, learned senior counsel appearing for the opposite party nos. 1 to 3 cites a judgment reported at AIR ...
Calcutta High Court
State Of Gujarat Vs Natwarlal Pitambardas Patel
.... re it is specifically and clearly denied that the applicant had at any point of time decided to join hands and settle the matter with opponent No. 16 herein or to withdraw the petition as has been done behind the back of the Applicant herein. 7 The content: of paragraph No. 10 are denied to ...
Gujarat High Court
Pooja Deepak Patil Vs Savita Vasant Rao Patil And Ors.
.... placed reliance on the judgment of Supreme Court in case of Mohd.Akram Ansari vs. Chief Election Officer and others, (2008) 2 SCC 95 and in particular paragraph (14) in support of the submission that there is presumption in law that a judge deals with all the points which have been pressed befo ...
Bombay High Court
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