Anil Kumar B Vs Union Of India And Others
.... ised by personnel, were effectively disseminated at unit level, 6. While it is not disputed that the initial time granted for exercising of option was subsequently extended by the Government, the date upto which the extension was granted is now being questioned. The issue is no more res Int ...
Armed Forces Tribunal Principal Bench, New Delhi
Karra Balaraj Vs Union Of India And Others
.... (MoD) letter dated 20.06.2017. 7. We find that the controversy involved in the present case has been settled in a number of orders passed by this Tribunal and is no longer res Integra. A similar controversy has been covered in the case of Nand Kishor v. Union of India and others (OA No. 17 ...
Armed Forces Tribunal Principal Bench, New Delhi
Thiraviram K Vs Union Of India And Others
.... PPO as compared to the actual higher rank (held for less than 10 months) is bound to reduce future upgradation and revision of pension. 5. On the exact method of calculation, we find that in a judgment ofthe Tribunal, Regional Bench. Chennai in JWO P. Gopalakrishnan Vs. Union of India 8, Ot ...
Armed Forces Tribunal Principal Bench, New Delhi
Romit Mehta Vs Securities And Exchange Board Of India
.... il on the following address:- romithehta02@hotmail.co.uk It was urged that subsequently the notice for hearing and the impugned order was also served upon the appellant by e-mail at the same address. It was contended that sine the e-mails never bounced back it was presumed that show cau ...
Securities Appellate Tribunal Mumbai
Deepak Maini Vs Era T & D Limited
.... satisfy that the resolution plan has provisions for its effective implementation. (2) Where the Adjudicating Authority is satisfied that the resolution plan does not confirm to the requirements referred to in sub-section (1), it may, by an order, reject the resolution plan. (3) After t ...
National Company Law Tribunal New Delhi Bench
Sanjay Kumar Bansal And Ors Vs Parsvnath Landmark Developers Private Limited
.... irety and filed company application bearing no. CA-2535 (PB) /2019 for withdrawal of the Company Petition No. (IB)-981 (PB)/2019. 4. Accordingly, the request of the petitioner therein for withdrawal of the said main Company Petition is allowed under Rule 8 of the Insolvency and Bankruptcy ( ...
National Company Law Tribunal New Delhi Bench
Mansi Brar Fernandes Vs Gayatri Infra Planner Private Limited
.... istence of a default from the records of the information utility or on the basis of evidence furnished by the financial creditor, is important This it must do within 14 days of the receipt of the application. It is at the stage of Section 7(5), where the adjudicating authority is to be satisfied ...
National Company Law Tribunal New Delhi Bench
Rupa Kumari And Ors. Vs Alchemist Infra Realty Limited
.... ISDICTION Miscellaneous Application No. 2303 of 2019 IN Writ Petition (Civil) No. 456 of 2019 STG Softtek Put. Ltd. and Ors. Petitioner(s) Versus Union of India and Ors. Respondent(s) Order 1. This Court, in Pioneer Urban Land and Infrastructure L ...
National Company Law Tribunal New Delhi Bench
Abdul Kahar @ Kahar Vs State Of Uttar Pradesh
.... Crime No. 623 of 2019, under Section- 3 (1) of U.P. Gangsters and Anti Social Activities (Prevention) Act, 1986, Police Station- Kotwali Sadar, District- Maharajganj, be enlarged on bail on his executing a personal bond and two local sureties before the court concerned subject to following co ...
Allahabad High Court
Muneeswaran Vs District Collector And Others
.... roachment Act, 1905 on 03.10.2018 calling upon the petitioner to give his reply within a period of seven days. Accordingly, the petitioner gave his reply to the notice on 08.10.2018. However, the respondents, without considering the same, are trying to dispossess the petitioner from the lands in ...
Madras High Court (Madurai Bench)
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