Strix Ltd Vs Maharaja Appliances Limited
.... hich, has been duly admitted by the defendant. Thus, the facts on record demonstrate that the defendant was very much aware of the pendency of the present suit, and no sufficient cause has been demonstrated by the defendant which prevented it from appearing before this Court. 26. Under Secti ...
Delhi High Court
Swarjeet Sagi & 2 Ors Vs D. Srinivas & 4 Ors
.... 5 and 6 are not the partners of the partnership firm which is represented by Opposite party No.2. It is submitted that having failed in their attempts both in the State Commission as well as the National Commission, the Opposite parties 3 to 6 have devised this method of putting forth their case ...
National Consumer Disputes Redressal Commission
SCG Contracts India Pvt. Ltd. Vs K S Chamankar Infrastructure Pvt. Ltd
.... r the plaintiff, states that he does not wish to press prayer (b) at this stage, with liberty to pursue I.A. No. 4990/2019.” 18. Thus, the prayer (b) was not decided by the Supreme Court and is not barred. 19. Having decided that the relief is not barred, it is pertinent to decide whet ...
Delhi High Court
Atanu Bhattacharjee & Anr Vs Corporation Bank
.... of such documentary evidence on which the applicant relies. The application must also state the reason why there are no real prospects of succeeding or defending the claim, as the case may be. 23. Rule 4(2) of Order XIIIA also requires that where a hearing for summary judgment is fixed, the ...
Delhi High Court
Asma Lateef & Anr Vs Shabbir Ahmad & Ors.
.... from the dispute to its solution. A judicial determination of a disputed claim where substantial questions of law or fact arise is satisfactorily reached, only if it be supported by the most cogent reasons that suggest themselves to the Judge a mere order deciding the matter in dispute not supp ...
Supreme Court Of India
Debobrata Mondal & Ors. Vs Pijush Banerjee And Ors. @RESPONDENT Vs
.... . In order to decide the prayer of the defendants/ petitioners to delete some statements which according to the plaintiff is admission it is necessary to consider some judicial decisions. In the case of Baldev Singh and others vs. Manohar Singh and another reported in (2006) 6 SCC P-498, th ...
Calcutta High Court (Appellete Side)
Mohammad Sha And Others Vs Sayed Sindh Baig Peer Saheb And Kabarsthan, Bije Pipili Sasan And Others
.... rs stated that their ancestors had installed the Tomb of Sindh Baig Peer Saheb, who was a Muslim Saint. As the ancestors were disciples of the aforesaid Saint, after his demise, they buried the said Saint in plot no.9 and in his memory they installed the tomb over the grave of the Saint. They us ...
Orissa High Court
Ashish Khanna & Anr Vs M/S Roshni Hotels Pvt. Ltd. & Ors
.... such judgment, however, short it be, but by reading the judgment, a party must understand what were the facts and circumstances on the basis of which the court must proceed, and under what reasoning the suit has been decreed.” 27. Coming to the facts of the present case, it is clearly disc ...
Delhi High Court
M/S Alpine Housing Development Corporation Pvt. Ltd. Vs Ashok S. Dhariwal And Others
.... r section 34(2)(a) pre-amendment where the requirement is that the party making an application has to “furnish proof”, whether such an applicant can be permitted to adduce evidence by way of affidavit or otherwise is concerned, few decisions of this Court are required to be referred to. (i) ...
Supreme Court Of India
Kleenoil Filtration India Pvt Ltd Vs Udit Khatri & Ors
.... it as it thinks fit”. 6. Notice may also advantageously be taken of the following passages from the report in C.N. Ramappa Gowda v. C.C. Chandregowda (2012) 5 SCC 265, though that case dealt with a situation in which, before proceeding to decree the suit under Order VIII Rule 10, an affida ...
Delhi High Court
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