Mr. Ghanshyam Karshanbhai Paghdal Vs M/s Radha Pallavi Exports
.... t was filed and was taken up by the learned Trial Court on 16.10.2023, there was no application filed along with the suit suggesting that the plaintiff was seeking any urgent relief from the Court. 9. Accordingly, the defendant moved an application seeking recall of order dated 16.10.2023 a ...
Delhi High Court
Ankur Ghildiyal Vs Sanjeev Puri
.... uch counsel was present with him and, therefore, it was a clear case of manipulation on the part of the learned Local Commissioner. 12. Said application moved by the defendant was taken up by the learned Trial Court on 17.05.2024 and even the Local Commissioner was requested to appear and w ...
Delhi High Court
Anoop Kumar Gupta Vs Raja Jain
.... of of said two sale-deeds when the affidavit was tendered by the tenant before the learned Trial Court on 20.05.2024, he subsequently made a specific statement before the Court of learned ARC that he was not disputing the authenticity and genuineness of these two documents and these may be, ther ...
Delhi High Court
Prem Aggarwal & Anr Vs Ashwani Parashar
.... permitted to summon concerned officials from DDA along with the relevant record. 2. My attention has also been drawn towards the earlier order dated 08.02.2019, passed by this Court in CM(M) 1206/2018. 3. After hearing the arguments for some time, learned counsel for the petitioners ...
Delhi High Court
Raaz Ali Vs Narcotics Control Bureau
.... ied as Vinod Mishra by Akash Srivastav, an employee of DTDC Courier franchise, Lucknow from where the parcel in question AWB No. N25175294 was initially booked. He further submits that screen shots of chat between Akash Srivastav and Raaz Ali is also available. 15. He further submits that t ...
Delhi High Court
White Medical College And Hospital Vs Union Of India & Ors
.... ithin the territorial jurisdiction of this Court, it cannot be a ground to entertain the instant writ petition. 8. In this regard, it will be useful to refer to the judgment of Hon’ble Apex Court in case of Kusum Ingots & Alloys Ltd. v. Union of India (2004) 6 SCC 254. The relevant o ...
Delhi High Court
Somender Yadav And Ors Vs Govt Of Nct Of Delhi And Ors
.... in the above terms. W.P.(C) 9243/2024 9. The present petition has been filed under Article 226/227 of the Constitution of India, seeking the following relief: “a. Issue appropriate directions/Orders to the Respondent No. 1 and 2 (office of the DOE, Delhi) to issue appropriate dire ...
Delhi High Court
Modi Paints And Varnish Works Vs Sanjay Gupta And Anr
.... Trade Mark Type WORD User Detail 01-02-2004 Certificate Detail Certificate No. 933892 Dated: 11/02/2011 Valid upto/Renewed upto 21-05-201 ...
Delhi High Court
Gurvinder Singh Vs State (Govt. Of Nct) Of Delhi & Anr
.... mmitted, (ii) the gravity, perversity and nature of the crime, (iii) unsatisfactory jail conduct, and (iv) the fact that the police opposed the premature release. However, it is noted that the SRB has to consider other relevant factors as enumerated in Para 3.1 of the policy dated 16.07.2004 and ...
Delhi High Court
Mukesh Khurana Vs Rahul Chaudhary
.... sub-section (1) and that the issue is pending before the judicial authority, an arbitration may be commenced or continued and an arbitral award made. 16. Competence of arbitral tribunal to rule on its jurisdiction.— (1) The arbitral tribunal may rule on its own jurisdiction, includin ...
Delhi High Court
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