Varun Goel Vs Govt Of N.C.T Through S.H.O. PS Hari Nagar & Ors
.... red to be passed. 3. Respondent No.9/mother is present along with the child through video conferencing who submits that she has some dispute with her husband, i.e. petitioner herein, and she along with her minor son is living in Bareilly, UP with her family and her child is taking treatment ...
Delhi High Court
Asset Reconstruction Company India Ltd Vs Ats Infrastructure Limited & Ors.
.... .e District Baghpat and District Ghaziabad, UP, however, no clue was found. In this regard, on 22.06.2023, NBW against alleged Sunny Kumar son of Shiv Kumar also were issued by the learned trial Court, however, the same could not be executed. Proceedings under Section 82 Cr.P.C. have also been i ...
Delhi High Court
Santosh Singh Golia Vs Council Of Scientific And Industrial Research & Ors.
.... y. Also, CFCT acts as an interface between all the calibrating and testing groups of CSIR-NPL with nearly 4200 customers from industries, various laboratories and government organisations from all over the country and abroad. The job in CFCT is claimed to require someone who has good scientific ...
Delhi High Court
Municipal Corporation Of Delhi Vs Neelam Kumari
.... poration clarifies the grade of pay for the post of Asstt. Teacher, Head Master and School Inspector as Rs.4200/-(PB2), Rs.4600/- (PB2) and Rs.5400/- (PB3) respectively. It further provides that as per hierarchy of grade pay, MACP w.e.f. September 01, 2008 on completion of 10 years, 20 years and ...
Delhi High Court
Om Prakash Khatri Vs Rahul Sehdev
.... l Court on 23.11.2023. Subject to the Petitioner paying costs, Petitioner’s counsel will cross examine PW-1 and PW-2 on 23.11.2023 and complete the cross examination on the said date. If for any reason the date of 23.11.2023 is not convenient to Trial Court for recording evidence of PW-1 an ...
Delhi High Court
Manju Devi Vs State Govt Of Nct Of Delhi
.... .e District Baghpat and District Ghaziabad, UP, however, no clue was found. In this regard, on 22.06.2023, NBW against alleged Sunny Kumar son of Shiv Kumar also were issued by the learned trial Court, however, the same could not be executed. Proceedings under Section 82 Cr.P.C. have also been i ...
Delhi High Court
Krishna Vs State Of Nct Of Delhi
.... to NCRB, SCRB & CB, circulating Hue & Cry notices at all prominent places and publishing the details of the missing child in Hindi & English National newspaper. UIDB records pertaining to the relevant period have also been verified. CCTV cameras installed in the nearby area were che ...
Delhi High Court
Neelu Kumari & Ors Vs Om & Anr (Bajaj Alliance Gen Ins Co Ltd)
.... that the insurer was liable to pay the compensation as the risk of the driver was covered under the policy. The Commissioner, Bellary by his order dated 11 July, 2002 allowed the petition and determined the compensation payable at Rs. 2,20,046/- with 12% interest. It was held that the insurer w ...
Delhi High Court
Rajender Bhardwaj Vs Sulochana
.... call upon the High Court to re-appreciate the evidence in a second appeal. The operative portion to this aspect reads as under: “22. A second appeal, or for that matter, any appeal is not a matter of right. the right of appeal is conferred by statute. A second appeal only lies on a substant ...
Delhi High Court
Chetram Mali Vs Karishma Saini
.... as no material or reliable details could be brought on record that she is working as a Receptionist and drawing the salary, as alleged by the appellant. It was also noticed that though as per affidavit filed by the appellant, a sum of Rs. 19,450/- is being incurred on payment of EMIs but no de ...
Delhi High Court
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