Braj Bhan Rahul & Others Vs Agricultural Produce Market Committee & Others
.... karpur Pushta, Shahdara, Delhi. The sheds of the petitioners in Subzi Mandi, Shakarpur Pushta were demolished on 04.05.2002 by the public authorities i.e. MCD/PWD. The respondent no.1 issued Show Cause Notices to the petitioners regarding cancellation of their licences. The licence holders filed ...
Delhi High Court
Sunny Vs State Of Nct Of Delhi And Others
.... ted with the girl who is present in Court. She has expressed her willingness to go with the petitioner with whom she wants to marry. 6. Since, the girl in question has already attained the age of discretion, she is at liberty to go wherever she wants. 7. It is, however, made clear tha ...
Delhi High Court
Vaibhav Sharma Vs State Of Nct Of Delhi & Ors
.... her and, therefore, apparently, it is not a case of illegal detention of any nature or whatsoever. 7. The parties have some kind of matrimonial discord and petitioner has already filed a petition under Section 9 of Hindu Marriage Act which is reportedly pending in the Family Court and is no ...
Delhi High Court
Vaibhav Singh Vs Sunita Kejriwal & Ors
.... unity Guidelines. All other Social Media intermediaries have failed to respond. The petitioner submits that unauthorized recording of proceedings by any person or entity is a violation of Delhi High Court Video Conferencing Rules, 2021. 10. Therefore, a prayer is made that the respondents b ...
Delhi High Court
Meenu Vs Ashish Kumar Ors & Anr
.... Recovery of Mesne Profits and Mandatory Injunction against the respondent Nos. 1 and 2, before the learned District Judge. Thereafter, an Application had been filed under Order 39 Rule 1 and 2 for maintaining status quo and an Application under Order 1 Rule 10 CPC before the learned District Ju ...
Delhi High Court
Surbhi Srivastava Vs Amit Srivastava
.... he child and the father, submits that the child has expressed his dis-inclination to be in the custody of the Mother on being examined on four separate occasions. The child is now 14 and a half years old and has tuitions for Class 10. Therefore, his custody may not be extended. The child, who is ...
Delhi High Court
Nagma Sheerin And Ors Vs Municipal Corporation Of Delhi And Ors
.... 7. Mr. Habib Ahmad then filed a Writ Petition bearing W.P.(C) 15160/2022 against the respondent No. 1 to take action against the unauthorized construction. The Writ Petition was disposed of vide Order dated 03.05.2023 with the directions to the MCD to take action in accordance with law and gr ...
Delhi High Court
Rajat Sharma Vs X Corp & Ors
.... read and butter of any media persona and these false and per se defamatory attacks on the same, deserve to be restrained and suitably dealt with by the appropriate orders prayed for on behalf of the plaintiff. 22. It is further submitted that the defendant Nos. 4 to 6, in absolute disregard ...
Delhi High Court
Pocket FM Private Limited Vs Novi Digital Entertainment Private Limtied & Anr
.... dio series of the plaintiff inasmuch as it is a mythological character about which there is an abundant literature available which has been adapted in the present video series. 17. It is further submitted that the plaintiff has not approached the Court with clean hands. It has already signe ...
Delhi High Court
Payal Kashyap Vs Ritu Pahwa & Anr
.... bmitted that not only is it infringing on his privacy, but is also not being constructed in accordance with the sanction plan. The lift is being constructed adjoining to the wall of the flat of the respondent No. 1, without leaving the required gap, which has resulted in damage to her flat. The ...
Delhi High Court
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