SS Rail Works Pvt. Ltd Vs Ircon International Pvt. Ltd.
.... es that EMD, which is required (under the NIT) to be furnished by the bidder in the ‘physical form’ must be received by the employer (i.e., Respondent No.1) not later than the prescribed date and time for e-bid submission. This Clause is in fact a reiteration of Clause 9.1 (f) of Section III. ...
Delhi High Court
Praveen Kumar Malhotra (Through SPA) Vs Arun Kumar
.... ), is able to rebut the said deemed admission and/or make out a case for being given an opportunity for rebutting the same. ….. 24. ….. However Section 25B(4) empowers the Controller to order eviction on failure of the tenant so served to apply for leave to defend only when the summons ...
Delhi High Court
Priyanka Arora Vs State Govt. Of Nct Of Delhi
.... r mediation with the consent of the complainant, since the genesis of the litigation is civil dispute with respect to sale of property. The appellants are stated to be on bail in the said case. It is further contended that both the appellants had already joined the investigation even prior to ar ...
Delhi High Court
Ambrish Radheshyam Tiwari Vs State Govt Of Nct Of Delhi & Ors
.... was also present in Court that date, submitted that his wife had been tortured and was under the pressure of her parents while appearing through Whatsapp Video Call and requested for her physical appearance. Accordingly, we directed the respondent/State to produce the wife of the petitioner phys ...
Delhi High Court
M/S Subhash Chand Kathuria Vs Punjab National Bank
.... ection or the likely action of the secured creditor at the stage of communication of reasons to the borrower shall not entitle the person (including borrower) to make an application to the Debts Recovery Tribunal under this sub-section.] 5[(1A) An application under sub-section (1) shall be ...
Delhi High Court
Manish Kumar Vs Union Of India And Anr
.... e Medical Attendance Rules (hereinafter referred to as ‘CSMAR’) and therefore, his treatment in a private Hospital was justified. He further submits that while sanctioning the loan amount of Rs.6,00,000/-, CWF had nowhere mentioned that the medical advance would be treated as a loan and even if ...
Delhi High Court
Kuldeep Sharma Vs Union Of India & Ors.
.... elow bench mark grading in APAR can be entertained after the first appeal/representation has been decided by the competent authority. 11. Learned CGSC further submits that despite the above, the representation made to the DG BSF vide letter dated 06.09.2019 was also examined and rejected by ...
Delhi High Court
Airports Authority Of India Vs Jai Kumar & Ors
.... a claim before the Nodal Officer. Even in those cases where the Nodal Officer had passed an order, the appropriate Forum to challenge such Order would, given the background, be this Court and not the Civil Court. (vii) The issue of rehabilitation also would remain outside the purview of the ...
Delhi High Court
Sanjay More Vs State Of Nct Of Delhi & Anr.
.... offences where the maximum period of imprisonment was 10 years, though the minimum period was less than 10 years. Secondly, whether the application for bail filed by the accused could be construed as an application for default bail, even though the expiry of the statutory period under Section 16 ...
Delhi High Court
Anjali Pandey Vs Govt Of Nct Of Delhi & Anr
.... was made before this Court when the matter was argued. This, therefore, is not a ground which can constitute a justifiable basis to seek revisitation of the view expressed by this Court. 8. Besides, it is not the petitioner’s contention that the view expressed by this Court is contrary to ...
Delhi High Court
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