Aditya Sharma Vs State Bank Of India And Others
.... n the installments which may be fixed by this Court. 4. To this proposition, there is no objection from the side of the bank. 5. Accordingly, the present petition is disposed of. Petitioner is directed to repay the amount of Rs.8,54,216/- in the following manner: - A. Petitioner s ...
Uttarakhand High Court
Sanatan Dharma Prakash Chandra Kanya Inter College And Another Vs State Of Uttarakhand & Others
.... ul result. Hence, this writ petition to re-advertise the posts on the ground that since 90 days have been expired, therefore, as per the provisions of 10( घघ ) of the Regulations 2009 framed under Uttarakhand School Education Act, 2006, the post is to be re-advertised. 3. It is ...
Uttarakhand High Court
Rishu Saini Vs State Of Uttarakhand And Others
.... ana Jwalapur, Tehsil and District Haridwar. 2. On instructions, it is submitted by learned State counsel that an election petition was filed by the petitioner herein against respondent no.3 before the Sub-Divisional Magistrate, Haridwar and the said election petition is stayed by this Court ...
Uttarakhand High Court
Vaibhav Gulati Vs Rajni Gupta
.... ounsel for the revisionist would raise one argument. He would submit that the respondent did not submit all the essential documents, so as to assess the income. He would submit that an application under Section 91 of the Code has already been filed by the revisionist, so as to summon the document ...
Uttarakhand High Court
Ravish Vs State Of Uttarakhand
.... Police Station Bhagwanpur, District Haridwar. He has sought his release on bail. 2. Heard learned counsel for the parties and perused the record. 3. Having considered, this Court is of the view that it is a case fit for bail and the applicant deserves to be enlarged on bail. 4. T ...
Uttarakhand High Court
Ravish Vs State Of Uttarakhand
.... Police Station Bhagwanpur, District Haridwar. He has sought his release on bail. 2. Heard learned counsel for the parties and perused the record. 3. Having considered, this Court is of the view that it is a case fit for bail and the applicant deserves to be enlarged on bail. 4. T ...
Uttarakhand High Court
Ravish Vs State Of Uttarakhand
.... Police Station Bhagwanpur, District Haridwar. He has sought his release on bail. 2. Heard learned counsel for the parties and perused the record. 3. Having considered, this Court is of the view that it is a case fit for bail and the applicant deserves to be enlarged on bail. 4. T ...
Uttarakhand High Court
Jeva Vs State Of Uttarakhand
.... from the possession of the applicant. 4. It is the case of the applicant that the alleged recovered quantity is less than commercial; there is no independent witness; there has been non-compliance of the provisions of the Act; she is not a previous convict. 5. Learned State Counsel wo ...
Uttarakhand High Court
Mukarram Vs State Of Uttarakhand
.... ed counsel for the parties and perused the record. 3. It is argued by learned counsel for the applicant that co-accused have already been granted bail. 4. This fact is admitted by learned State Counsel. 5. Having considered, this Court is of the view that it is a case fit for bail ...
Uttarakhand High Court
Vijay Arora And Another Vs State Of Uttarakhand And Others
.... yond the sanctioned map and the same may be demolished. 4. It is submitted by learned counsel for the respondent no. 2-MDDA that the respondent no. 5 has already submitted an affidavit before the respondent no. 2 in which he has stated on oath that he would demolish the non-compoundable po ...
Uttarakhand High Court
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