Adarsh Kiraya Bhandar Vs Municipal Corporation Raipur
.... yment of bills is still kept in abeyance by respondents. According to the petitioner, the fund has already been sanctioned but the disbursement of the payment has not been done, therefore, the respondents may be directed to release the undisputed amount in a stipulated time. 3. Learned cou ...
Chhattisgarh High Court
Lovejeet Singh Vs State Of Chhattisgarh
.... luding Lovejeet Singh (the present applicant) and Suraj Singh Makkad, are known to each other and have forcefully taken the Rin Pustika belonging to the complainant's mother and him. They continue to threaten them, claiming affiliation with Lawrence Bishnoi. On January 3, 2025, they pressured th ...
Chhattisgarh High Court
Lalman Badka Basod Vs State Of Chhattisgarh
.... ed counsel for the parties and perused all of the documents available on record. 6. Taking into consideration the facts and circumstances of the case, nature and gravity of allegation levelled against the applicant and the fact that he co-accused persons, namely, Siyaram Basod, Manish Soni ...
Chhattisgarh High Court
Sarita Jalan Vs Suresh Kumar Santwal
.... nt case and remanding the matter back to the concerned Court to be decided on merits. 3. On the other side, Shri Deshmukh does not dispute that Covid-19 pandemic has started by the date of hearing i.e. 16.03.2020 and it is not a case of singular default as he has not appeared on 29.02.2020 ...
Chhattisgarh High Court
Dr. J. R. Soni Vs State Of Chhattisgarh
.... 2017 by respondent No.1. She would contend that vide Annexure-P/1 dated 20.12.2018, respondent No.1 cancelled the appointment of the petitioner without assigning any reason and without affording any opportunity of hearing. She would submit that the petitioner may be permitted to make a represent ...
Chhattisgarh High Court
NARAYAN Vs JHANGALU
.... that plaintiff No. 4 was minor at that time, therefore, he has right to challenge the order of mutation after attaining majority. It is further pleaded that order of mutation is void ab initio. He further contends that the proposed amendment does not change the nature of the suit, therefore, le ...
Chhattisgarh High Court
Nathuram Patel Vs Smt. Sumitra Bai
.... 4. I have heard learned counsel for the petitioner and perused the judgment and decree dated 20/08/2024 passed in Second Appeal No. 514/2000. 5. From perusal of judgment and decree dated 20/08/2024, it is quite vivid that the appellant/petitioner herein was declared to be the joint owner o ...
Chhattisgarh High Court
Urmila Bai Banote Vs Rajeev Chand Dubey Managing Director
.... ishment against the respondent for non-compliance of the order dated 18.2.2014 passed in WPS No.868/2014. 2. At the outset, learned counsel for the petitioner submits that now the aforesaid order has been complied with by the respondent and therefore, he does not want to prosecute this peti ...
Chhattisgarh High Court
PREM SHANKAR BHOI Vs SHRI SIDDHARTH KAMAL PARDESI
.... ch representation. It is made clear that this Court has not expressed any opinion on merits of this case, it is for the competent authority to consider the claim of petitioner on its own merits”. 2. However, the petitioners apprise the competent authority on 28.10.2024, but till date, the o ...
Chhattisgarh High Court
Omprakash Sahu Vs Sidarth Komal Pardeshi
.... f B.Ed. as eligible qualification for the post of Assistant Teacher (Class I to V) as illegal and without jurisdiction which deserves to be quashed and hereby quashed. Consequently, the advertisement dated 04.05.2023 to the extent it permit the candidates having the qualification of B.Ed. to par ...
Chhattisgarh High Court
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