Akash Kumar Vs State (GNCT Of Delhi)
.... sed the grant of any relief to the applicant. He submitted that an active role has been attributed to the applicants in the commission of the offence. 23. He submitted that the CDR of the applicants indicates that they remained in touch telephonically with the other accused persons and als ...
Delhi High Court
Narendra Kumar Jain Vs Harsh Pratap Seonie & Ors
.... h sub-letting and notify the termination of such sub-tenancy within one month of such termination.” [Emphasis supplied] 13.2 The DRC Act, thus, provides for a two-step mechanism for creation of a sub-tenancy: (i) Prior consent of the landlord in writing; and (ii) A notice o ...
Delhi High Court
M/S Om Shyam Traders And Others Vs SMFG India Credit Company Limited (Formerly Known As Fullerton India Credit Co. Ltd.)
.... y and willing to pay the entire outstanding amount to the Respondent and sought three months’ time for repayment. The Respondent declined the offer and stated that the Petitioners should either pay the entire outstanding amount upfront or the Respondent will proceed with auction. The DRAT dismis ...
Delhi High Court
Irshad @ Bhuru Vs State N.C.T Of Delhi
.... so found at the shop of the applicant. Therefore, it is prayed that the bail application of the present applicant be dismissed as he is the main conspirator in this case. 8. This Court has heard arguments addressed by learned counsel for the applicant and learned APP for the State and has p ...
Delhi High Court
Gagan Gupta & Ors Vs State And Anr.
.... view of amicable settlement between the parties, the State has no objection in case the FIR in question is quashed. 5. Petitioners as well as respondent No. 2 alongwith her husband are present in person and have been identified by SI Achla Rani, P.S.: Paschim Vihar West. I have interacted w ...
Delhi High Court
Manish Soni And Ors. Vs State (Govt. Of Nct Of Delhi) And Anr
.... FIR in question is quashed. 6. Petitioners and respondent No. 2 are present in person and have been identified by SI Krantiveer Singh, PS: Madhu Vihar, Delhi. I have interacted with the parties and they confirm that the matter has been amicably settled between them without any threat, pres ...
Delhi High Court
I S Vs Govt Of Nct Of Delhi & Anr
.... there exists material for incorporation of such an offence or as to whether there is sufficient evidence which if proved would lead to proving the charge for the offence charged with. The Court has also to take into consideration as to whether the settlement between the parties is going to resul ...
Delhi High Court
Manish Soni And Ors. Vs State (Govt. Of Nct Of Delhi) And Ors
.... ee of divorce by way of mutual consent under Section 13B(2) of the Hindu Marriage Act vide judgment dated 26.03.2024. 5. Balance amount of Rs. 5,00,000/- has been paid to respondent No. 2 today through DD No. 724554 dated 27.03.2024 drawn on State Bank of India, Shahdara Branch in favour of ...
Delhi High Court
Birender @ Beeru@Veerpal & Ors Vs State (Nct Of Delhi) & Anr.
.... .2020. 4. The disputes are stated to have been amicably settled between the parties whereby both respondent No.2 and petitioner No.1 are stated to be residing together for the past three years. 5. Learned APP for the State submits that in view of amicable settlement between the partie ...
Delhi High Court
Alok Jolly And Others. Vs State Nct Of Delhi & Anr.
.... etitioner No. 1 and respondent No. 2 has been dissolved by decree of divorce by way of mutual consent under Section 13B(2) of the Hindu Marriage Act vide judgment dated 11.12.2019. 5. Balance amount of Rs. 2,00,000/- has been paid to respondent No.2 today through DD No.427346 dated 04.12.2 ...
Delhi High Court
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