Pravasini Mohanty Vs State Of Odisha
.... ed, definitely the main order does not exist. In that event, there is no need to challenge the main order, for it is the order in review that affects the aggrieved party. 30. The decisions pertaining to maintainability of special leave petition or for that matter appeal have to be seemly un ...
Orissa High Court
S. Narahari & Ors. Vs S.R. Kumar & Ors.
.... action of the Court that he was prevented by any sufficient cause from appearing when such application was called on for hearing, the Court shall order it to be restored to the file upon such terms as to costs or otherwise as it thinks fit, and shall appoint a day for hearing the same. (3) ...
Supreme Court Of India
Kajal Majumdar Vs Sk. Mansur Ali & Ors.
.... maintainability of an appeal by way of special leave under Article 136 of the Constitution against an order of the High Court after an earlier special leave petition against the same order had been withdrawn without any liberty to file a fresh special leave petition. Similarly, there is nothing ...
Calcutta High Court (Appellete Side)
Shipra Bramha Vs New India Assurance Company Limited
.... appellant submits that the deceased Rupak Bramha submitted Income Tax Return for the year 2009-10 and from the return it will be evident that his yearly income was Rs.2,95,630/- after deduction of Income Tax. Learned lawyer submits that the claimants made prayer before the learned Tribunal to c ...
Calcutta High Court (Appellete Side)
Raj Kumar Sood Vs Commissioner Municipal Corporation
.... n. There is nothing in the Act which prohibits the filing of the appeal under sub-section (2) of Section 253 of the Act in the case, where the remedy of review under Section 402-A of the Act has also been availed by the same person. On the other hand, the clog is on the right to file review, in ...
High Court Of Himachal Pradesh
Rupesh Kumar Vs Punjab National Bank & Others
.... ue to Banks and Financial Institutions Act, 1993 is a self-contained code, which provides for a forum of recovery of dues to banks and financial institutions. Section 20 of the said Act provides that every order passed by Debts Recovery Tribunal under Section 19 shall be appealable before Debts ...
Uttarakhand High Court
T.K. David Vs Kuruppampady Service Co-Operative Bank Ltd. & Ors
.... wn:- “3. We find ourselves unable to agree with the views expressed by this Court in Eastern Coalfields Limited (supra). In our view, once the High Court has refused to entertain the review petition and the same was dismissed confirming the main order, there is no question of any merger and ...
Supreme Court Of India
Patel Engineering Ltd. Vs North Eastern Electric Power Corporation Ltd. (NEEPCO)
.... al must decide in accordance with the terms of the contract, but if an arbitrator construes a term of the contract in a reasonable manner, it will not mean that the award can be set aside on this ground. Construction of the terms of a contract is primarily for an arbitrator to decide unless the ...
Supreme Court Of India
Antikeros Shipping Corporation And Ors Vs Adani Enterprises Limited And Ors
.... a party is not deprived of the right of appeal, though on the facts the order should not have been passed under that provision. The judgments reported as 44 Mad.919 Muthiah Chekttiar vs. Govinddas Krishnadas , (1947) 1 M.L.J. 292 Somasundaramma vs. Seshagiri Rao , AIR 198 Mad.245 Oor Nayakkan ...
Bombay High Court
Standard Chartered Bank Vs MSTC Limited
.... ction 19(8), or section 30(1) of the Act, or interlocutory application or application for review of decision of the Tribunal shall be accompanied by a fee provided in the sub-rule (2) and such fee may be remitted through a crossed Bank Demand Draft drawn on a bank or Indian Postal Order in favour ...
Supreme Court Of India
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