Sulthan Said Ibrahim Vs Prakasan & Ors
.... gation whether it be the questions relating to movable or immovable property. xxx xxx xxx 14. It cannot be said that the main object of the rule is to prevent multiplicity of actions though it may incidentally have that effect. But that appears to be a desirable consequence of the ru ...
Supreme Court Of India
Marico Limited Vs Dabur India Limited
.... Commercial Appellate Division of High Courts Act, 2015 and it was the clear intention of the legislature that such cases should be decided expeditiously and should not be allowed to linger on. Accordingly, if the defendant fails to pursue his case or does so in a lackadaisical manner by not fili ...
Calcutta High Court (Original Side)
Jogindera Central Cooperative Bank Ltd Vs Addl. Registrar (Mon.) Cooperative Societies & Ors
.... itten statement and the court cannot allow the written statement to be taken on record. This provision was enacted as a result of the judgment of this Court in Salem Advocate Bar Assn. (2) v. Union of India. 36. In a recent judgment of this Court namely, SCG Contracts (India) (P) Ltd. v. K.S. Ch ...
High Court Of Himachal Pradesh
Srijan Realty Pvt. LTd. & Ors Vs John Augustine & Anr
.... peaceful possession has been sought, it cannot be said that the relief claimed does not relate to possession. While deciding as to whether or not relief like one sought through prayer (f) should be granted or not, the question of possession would necessarily fall for determination before the Co ...
Calcutta High Court (Original Side)
Shishu Pal Chauhan Vs Sudesh Tyagi & Anr
.... r, in view of the intervening development, petitioner, in both the petitions, has moved application seeking withdrawal of the present two petitions. 5. It is submitted that the petitioner/applicant has already re-transferred his interest in the suit property to one Ms. Anju Tyagi and the pe ...
Delhi High Court
Indravati And Ors Vs Mukesh And Ors
.... ch can be granted by the court even without impleading the applicants as a party to the suit. It would be also relevant to state that the present matter is at the stage of final arguments and impleadment of the applicants at this stage would result into a denovo trial whereas the non-impleadment ...
Delhi High Court
Peter A Fernandes Vs O P Manchanda & Anr
.... y the defendant in their written submissions and since these are part of the written submissions, the Court may go into the same, while deciding the suit finally. 7. Be that as it may, the present petition is disposed of as not pressed in view of the abovesaid. Since the suit is already at ...
Delhi High Court
Ashok Kumar Singh Vs Mamta Devi
.... d Court is only required to examine the genuineness of the will and the correct signature on the will. He submits in view of that the learned Court has rightly passed the order and to buttress this argument he relied in the judgment of Hon’ble Supreme Court in the case of Kanwarjit Singh Dhillo ...
Jharkhand High Court
ASF Buildtech Private Limited Vs Shapoorji Pallonji And Company Private Limited
.... nd extent of judicial scrutiny of the courts which was required at the referral stage under Section 11 of the Act, 1996, before the subject matter could be referred to arbitration and an arbitral tribunal be constituted. 48. In Konkan Railway Corpn. Ltd. v. Rani Construction (P) Ltd ., (20 ...
Supreme Court Of India
Surinder Singh Vs Dwarpal And Others
.... umer Commission to delete the name of petitioner, in the given facts of the case, amounts to refusal to exercise jurisdiction and for such reason also, this Court should exercise its supervisory jurisdiction. He further contended that the technicalities should not prevail in the dispensation of ...
High Court Of Himachal Pradesh
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