Lakshmi Prasad Uniyal Vs Govind Ballabh Pant Institute Of Engineering & Technology
.... states that this Writ Petition has been rendered infructuous. 2. Counsel for respondent nos. 1 & 2 also submits that the contract/ tender impugned in the present Writ Petition has been withdrawn, and the matter has rendered infructuous. 3. Accordingly, the present Writ Petition i ...
Uttarakhand High Court
Indian Oil Corporation Limited Vs M/s Gold Plus Glass Industry Ltd.
.... CJ 1. Counsel for the appellant seeks to withdraw this Appeal, under Section 37 of the Arbitration and Conciliation Act, 1996, because the matter has been duly compromised between the parties. 2. Accordingly, the present Appeal from Order is dismissed as withdrawn. 3. Pending app ...
Uttarakhand High Court
Indian Oil Corporation Limited Vs M/s Gold Plus Glass Industry Ltd.
.... 2. Counsel for the parties says that the matter has been duly compromised between the parties. Pursuant to the compromise, an amount of Rs. 19,32,403.00 is to be given to the respondent. Today, a Demand Draft, bearing No. 830695, has been handed over to the respondent, which he has accepte ...
Uttarakhand High Court
Digvijay Singh Vs State Of Uttarakhand
.... there is no chance of his absconding. He is not a previous convict. The charge-sheet has already been filed, therefore there is no requirement of custodial interrogation. 5. Mr. Rakesh Kumar Negi, Brief Holder, opposed the Anticipatory Bail Application. According to him, the applicant is ...
Uttarakhand High Court
Digvijay Singh Vs State Of Uttarakhand
.... refore there is no chance of his absconding. He is not a previous convict. The charge-sheet has already been filed, therefore there is no requirement of custodial interrogation. 5. Mr. Rakesh Kumar Negi, Brief Holder, opposed the Anticipatory Bail Application. According to him, the applic ...
Uttarakhand High Court
Digvijay Singh Vs State Of Uttarakhand
.... r, therefore there is no chance of his absconding. He is not a previous convict. The charge-sheet has already been filed, therefore there is no requirement of custodial interrogation. 5. Mr. Rakesh Kumar Negi, Brief Holder, opposed the Anticipatory Bail Application. According to him, appli ...
Uttarakhand High Court
Dheeraj Singh Vs Uttarakhand Sanskrit University
.... Servant against whose conduct an inquiry is contemplated, or is proceeding, may be placed under suspension pending the conclusion of the inquiry at the discretion of the Appointing Authority. It will be clearly mentioned in the suspension order that the charges against the concerned government ...
Uttarakhand High Court
Devendra Singh Danu Vs Registrar Uttarakhand Cooperative Society And Others
.... Management Board of the Bank has taken a decision to dismiss the petitioner from his service. 4. Learned counsel for the respondent Nos.2 & 3 has passed on the order dated 06.02.2024 to this Court today, which is taken on record. According to it, the order of the dismissal of the petit ...
Uttarakhand High Court
Vinay Anand Bourai Vs State Of Uttarakhand And Others
.... ) again referred the matter to the Additional Secretary, High Education, Uttarakhand to dispose of the complaint made against petitioner, due to which, retiral dues could not be released to petitioner. 7. Vide order dated 19.02.2024, this Court took note of letter dated 14.07.2023 issued by ...
Uttarakhand High Court
Inderjeet Singh Vs State Of Uttarakhand And Others
.... en falsely implicated in the present matter. Non-bailable warrant was issued against him without issuing a bailable warrant, and, the proclamation under Section 82 of the Code of Criminal Procedure, 1973 was never published. 7. Mr. Piyush Garg, Advocate, further submitted that the applican ...
Uttarakhand High Court
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