Yogesh Bansal @ Kake Vs State (Nct Of Delhi)
.... the pendency of furlough petition but submits that the two operate in different spheres. But in my considered view, the pendency of furlough petition ought to have been disclosed in the present petition. 4. The petitioner having concealed a relevant fact as mentioned above, the petition is ...
Delhi High Court
Dharmender Kumar Tandon Vs State Of Nct Of Delhi
.... h applications. The Supreme Court took a view that those who are habitual offenders and may have the tendency to commit the crime again after release on parole, should not be so released. 4. In the present case, there is nothing before me to arrive at a conclusion that the petitioner is a ...
Delhi High Court
Najrul@Kuti Vs State (Nct Of Delhi)
.... y been filed. Learned APP submits that the IO has applied for certified copies of CDRs and CAF but the same are awaited. But on being called upon to at least show the letter written by the IO to the concerned authorities for supply of CDRs and/or CAF, the IO states that he cannot show any such l ...
Delhi High Court
Tejasswi Sharrma And Ors Vs State Of Nct Of Delhi & Anr
.... and the genuineness of the parties entering into settlement. Respondent no.2 and the petitioner no.1 have been identified by the learned counsel and the IO. This pre verified report along with the petition may be placed before the Hon'ble Court on 8th May 2025.” 5. Parties ...
Delhi High Court
Narender Kumar & Ors Vs State Nct Of Delhi & Anr
.... no.2 and the petitioner nos. 1, 2, 3 & 4 have been recorded to ascertain the veracity and the genuineness of the parties entering into settlement. Respondent no.2 and the petitioner nos. 1, 2, 3 & 4 have been identified by the learned counsel and the IO. Let the pre-verif ...
Delhi High Court
Ms Prime Gold Sail Jvc Limited Vs Shubham Steel Industries
.... any reason, the petitioner is permitted to examine said witness, the opportunity should also be granted to them to examine any further witness in light of the testimony of said proposed witness, of the plaintiff. 6. Undoubtedly, the petitioner/plaintiff should have taken requisite steps for ...
Delhi High Court
Rajeev Aggarwal Vs Neetu Birla
.... not pass any order directing the learned Trial Court to dispose of matter or, for that matter, any application in a time-bound manner, unless, of course, there is a case of acute hardship or exigency, keeping in mind the overall facts and also appreciating the fact that the abovesaid application ...
Delhi High Court
Smt Kalpana Vs Sh Ashok Somani
.... nal arguments, defendant sought framing of additional issue and she wanted an issue to be framed to the effect whether plaintiff was owner of property bearing no. J-51/3 & 6, (Shop and godown), Shiv Shakti Kal Bhairon Mandir Committee (Regd.), Idgah Road, Sadar Bazar, Pahar Ganj, Delhi-11005 ...
Delhi High Court
M/s Montel Vs M/s Thandi Ram Jai Narain
.... 025. 5. The grievance in the present petition is also, merely, limited to grant of one opportunity to cross-examine DW1 Mr. Naresh Garg. 6. Keeping in mind the overall facts and the fact a similar opportunity was granted to the petitioner in the connected matter and after hearing Mr. S ...
Delhi High Court
Gurmeet Singh Sachdeva Vs Skyways Air Services Pvt. Ltd
.... use of action” consists of a bundle of facts, which give cause to enforce the legal inquiry for redress in a court of law. In other words, it is a bundle of facts, which taken with the law applicable to them, gives the plaintiff a right to claim relief against the defendant. It must include some ...
Delhi High Court
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