Shishu Pal Chauhan Vs Sudesh Tyagi & Anr
.... r, in view of the intervening development, petitioner, in both the petitions, has moved application seeking withdrawal of the present two petitions. 5. It is submitted that the petitioner/applicant has already re-transferred his interest in the suit property to one Ms. Anju Tyagi and the pe ...
Delhi High Court
M/s Chambal Fertilisers And Chemicals Limited Vs Arun Tiwari Proprietor Of M/S Tiwari Traders Co
.... e through publication and the period of five years had already elapsed after the institution of the suit, the suit was dismissed in default and also on account of non-prosecution. 8. However, the order dated 22.07.2024 would also indicate that same day, after the abovesaid order was passed, ...
Delhi High Court
Sh Gautam Sethi & Anr Vs Sh Saurabh Singal & Anr
.... subsequently, when the matter was taken up by the learned Trial Court on 01.03.2021, on account of the non-deposit of the abovesaid amount, its defence has also been struck off. 9. He submits that he, on instructions, does not challenge the impugned order anymore and merely, seeks restorat ...
Delhi High Court
M/s A. G. Overseas Pvt Ltd & Ors Vs Chetan Dass
.... plaint, though, the Court can give some kind of time-frame to the defendant to file written statement to such amended plaint, for the purposes of striking of defence, the Court cannot, ipso facto, rely on the abovesaid provision. 10. Unfortunately, in the present case, even the summons ...
Delhi High Court
Kanta Goswami(Since Deceased ) Thr Lrs Vs Roshan Arora
.... cheated by the plaintiff and there was no such tenancy. 10. The challenge herein is to the dismissal of said application. 11. Mr. Shams Khwaja, learned counsel for petitioner, submits that the impugned order suffers from perversity and his contentions have not been appreciated by the ...
Delhi High Court
Radhey Shyam & Ors Vs State (Nct Of Delhi) & Anr
.... per the terms of the said deed, petitioner no.1 agreed to pay a sum of ₹2,000/- (Rupees Two Thousand Only) per month to respondent no.2 towards her pocket expenses, and further undertook to bear all day-to-day expenses and needs of respondent no.2 as well as their child. In turn, responden ...
Delhi High Court
Crystal Crop Protection Limited Vs Safex Chemicals India Limited & Ors
.... in the prior art and the manner in which the same is sought to be solved by the ‘inventive concept’ of the suit patent, the Court shall be required to examine the complete specification, claims as well as the prosecution history of the suit patent. Complete Specification along with Claims ...
Delhi High Court
Radhika Julka Vs Gaurav Julka
.... got financial help from his in-laws but that, in itself, would not mean and indicate that there was any kind of admission, with respect to any instance of cruelty. 8. Undoubtedly, at times, even a vague denial is deemed to be an admission but may I remind myself, that the present matter is ...
Delhi High Court
B M Tiwari Vs Ramdin Gupta
.... it of the admission/denial was also submitted on 24.12.2024. However, according to him, the defendant should have been careful and cautious and should have made the best endeavour to submit the written statement along with the affidavit within the initial prescribed period of 30 days. 4. Ho ...
Delhi High Court
Indravati And Ors Vs Mukesh And Ors
.... ch can be granted by the court even without impleading the applicants as a party to the suit. It would be also relevant to state that the present matter is at the stage of final arguments and impleadment of the applicants at this stage would result into a denovo trial whereas the non-impleadment ...
Delhi High Court
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