Shrishti Kumari Through Her Next Friend And Natural Father Mr. Santosh Kumar Vs Jawahar Navodaya Vidyalaya & Ors
.... and rejected before this Court in Sirjeet Kumar. He places reliance on the minutes of the 37th meeting of the Executive Committee of the Navodaya Vidyalaya Samiti (NVS), specifically Item No. 12 thereto which envisages that students who have studied in the Central and New Delhi districts would ...
Delhi High Court
Master Vansh Rathor Vs Maharaja Agrasen Model School And Anr
.... true that this Court would not grant relief to a petitioner if the academic year for which the petitioner was shortlisted by the DoE in its computerized draw of lots has already come to an end, the principle is that in the next academic year, it is not just that student alone but all other stude ...
Delhi High Court
Aditya Ptc College Vs National Council For Teacher Education And Anr
.... f of the parties, however, submit that on 31.01.2023, on an application filed by the petitioner-institution, the order passed by the Hon’ble Division Bench in LPA 507/2022 on 18.11.2022 has been recalled. According to them, the Hon’ble Division Bench has expressed to decide the matter in LPA its ...
Delhi High Court
Sporting & Outdoor Ad-Agency Private Ltd. Vs Netlinkblue Media Private Limtied
.... and improve the services rendered. 4. The said stand raised by the non-applicant/respondent, was refuted by the Ex-Director of the company (in liquidation), who appeared before the Official Liquidator on 11.08.2015. The Ex-director further submitted that the respondent had neither ever rai ...
Delhi High Court
Vandana Gupta Vs Surender Kumar Since Deceased Thr Lrs
.... can be carried out by the petitioner in the portion behind the subject premises. 4. The paragraph 23 of the impugned order, which is the only controversy in the present case is extracted below: “23. However, in regard to portion marked as Mark B in the site plan filed by the petition ...
Delhi High Court
Suraj Kumar Vs State Of Nct Of Delhi
.... er to grant a pre-arrest bail under Section 438 of the CrPC is extraordinary in nature and is to be exercised sparingly. Thus, pre-arrest bail cannot be granted in a routine manner. The Hon’ble Apex Court, in the case of State of A.P. v. Bimal Krishna Kundu : (1997) 8 SCC 104, held as under: ...
Delhi High Court
Anjali Verma & Anr Vs Govt Of Nct Of Delhi Through Chief Secretary & Ors
.... orm, showing the entitlement of the petitioners in respect of the land in question, which is as under:- S. No. Name of Bhumidhar Recorded Bhumidhari- (in Bigha-Biswa) Area under Possession (in Bigha-Biswa) ...
Delhi High Court
Harsh Kumar @ Harish Kumar Vs District Magistrate North
.... information was subsequently sent to the petitioner at his residence at Bimko Motaraj, Gurdaspur Road, Pathankot, District Gurdaspur, Punjab. 8. The petitioner states to have filed an application on 26.04.2011 to the Deputy Secretary, Alternative Branch, Land & Building Department encl ...
Delhi High Court
Raju Vs Amit Yadav And Anr
.... October, 2017 came to be passed by the Division Bench in W.P. (C) No. 2309/2017, which reads as under:- “CM No. 31003/2017 (for Directions) 1. This is an application filed by the petitioner seeking a direction to the NDMC to consider the case of the petitioner in a time bound manner an ...
Delhi High Court
Meenu Garg And Anr. Vs Union Bank Of India
.... 7. Perusal of the aforesaid stand on behalf of respondent/Union Bank of India reveals that it was the objection of the bank that the petitioners had never shown or provided the official/original Revocation Order of the Income Tax Department. Thus, the respondent-bank could not verify the authen ...
Delhi High Court
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