Harpreet Singh Batra & Ors Vs Tiju Thomas & Anr
.... entire decretal amount in additional three installments to be spread over in next three months. 4. Learned NCDRC, accordingly, directed the Judgment Debtor to do so i.e. to submit payment schedule within three working days with advance copy to the opposite counsel, showing up-to-date calcu ...
Delhi High Court
Jagdishwar Kumar Sethi (Deceased) Thr Lrs Vs Ram Pratap Singh & Ors
.... the record room.” 13. It, thus, becomes very much evident that the learned First Appellate Court had granted an opportunity to the plaintiff to simply place on record a correct site plan and once such site plan was placed on record, matter was to be decided on merits afresh, af ...
Delhi High Court
M/s Mahatma Gandhi Mission Hospital Vs Mr. Parshuram Langde
.... . 4. In Siddhartha S Mookerjee (supra), the Hon‟ble Supreme Court has, very categorically, observed that merely because NCDRC had allowed petition, the jurisdiction would not vest with Delhi High Court and observing that since the cause of action had arisen in Kolkata and the matter ...
Delhi High Court
Dr. Sheenu Gupta Vs Parshuram Landge
.... rt. 4. In Siddhartha S Mookerjee (supra), the Hon‟ble Supreme Court has, very categorically, observed that merely because NCDRC had allowed petition, the jurisdiction would not vest with Delhi High Court and observing that since the cause of action had arisen in Kolkata and the matter ...
Delhi High Court
Udai Bhan And Anr Vs Raj Kumar @ Lala And Ors
.... tus report was also filed by MCD, one of the defendants in the above said suit, and in such status report, it is categorically claimed that the “work stop” notice under Section 344 (2) of DMC Act has already been issued for stopping the construction. 7. During the course of arguments, learn ...
Delhi High Court
Preeti Chauhan Vs ICICI Lombard General Insurance Co Ltd & Ors
.... as earlier pending, learned Trial Court had taken up one application filed under Order XXXIX Rules 1 & 2 CPC and while considering the aforesaid application, vide order dated 19.12.2022, defendant no. 3 was restrained from taking coercive steps against the plaintiff with respect to property ...
Delhi High Court
Paryag Raj Vs Gaurav Anand
.... al court found it a fit case to exercise discretion under Order VIII Rule 10 CPC on the basis of judicial precedents cited in the impugned orders itself and decreed those suits in favour of the respondent herein. 5. Hence, the present three appeals. 6. Learned counsel for appellants co ...
Delhi High Court
Francis Marion Gegg Vs Customs
.... Supra). 30. Submissions heard. 31. The Applicant is a 71 year old foreign citizen and was caught in possession of 9.950 Kgs of Heroine at the IGI Airport. 32. The Applicant has sought to argue that the mere fact that the documents already had the File Number mentioned on the doc ...
Delhi High Court
Mahender Singh Vs State (Nct Of Delhi)
.... been dismissed by the learned Special Judge, NDPS Act, Dwarka Courts vide Order dated 23.02.2024. 17. The petitioner is in custody from 19.02.2023 and the trial is likely to take considerable time. The prolonged incarceration of the petitioner is causing him and his family members great pr ...
Delhi High Court
Pankaj @ Pankaj Vaid @ Amit @ Sanju Baba Vs State (Nct Of Delhi)
.... re annexed with the application. 25. The other amount of Rs.1,00,000 was deposited by the father of Rajat Gupta through Rajat Gupta as they had borrowed this amount from the petitioner. These transactions in no manner establish or even prima facie connect the petitioner with the alleged cri ...
Delhi High Court
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