Dr. Manoj Kumar Vs State Nct Of Delhi
.... n admission of negligence on the part of Respondent No. 2. 29. Learned counsel further submitted that the alleged actions of the petitioners were not in the discharge of their official duties, nor there is any nexus between their official functions and the commission of the offence of atroc ...
Delhi High Court
EX Const Roshan Lal Vs SH S L Thaosen Ips & Anr
.... present contempt petition which may indicate as to on what premise, the petitioner feels that the amount in not in terms of the directions given by learned Division Bench of this Court. 6. Learned counsel for respondent appears on advance notice and submits that petitioner has not apprised ...
Delhi High Court
MGO India Private Limited Through Its Authorised Representative Vs Abhinandan Gupta
.... to run thereafter only. 19. Though the defendant was under obligation to mere enter appearance and in his over zealousness, he went overboard and submitted application seeking leave to defend on 12.02.2022. His aforesaid action was obviously premature as the plaintiff had not even taken out ...
Delhi High Court
Sanjay Goel Vs BKR Capital Pvt. Ltd
.... ve been imposed. In the opinion of this Court, the costs are only nominal, especially given the fact that this is a commercial litigation. 3. Moreover, the petitioner challenged the order under review before the Supreme Court, and the Supreme Court, too, dismissed the SLP, specifically obse ...
Delhi High Court
Narinder Paul Kaushik & Ors Vs Chief Secretary & Ors
.... ued by the Drawing and Disbursing Officer, Municipal Taxation Tribunal, Dy. Assessor & Collector (House Tax), Civil Line Zone, North Delhi Municipal Corporation, Delhi, which is not disputed. What therefore follows is that, during his tenure as Member (Judicial), Municipal Taxation Tribunal, ...
Delhi High Court
Bhagwan Singh Vs Union Of India And Ors
.... of retiral benefits based on the increments which he would get from December 31, 2007. 7. The Review Petition has been preferred on behalf of the respondents reiterating the contentions which were raised while disposing the Writ Petition. 8. Learned counsel for the respondents emphasi ...
Delhi High Court
Satish Kumar Vs Holistic Child Development India And Others
.... ic servant. The Court is concerned to determine whether the enquiry is held by an authority competent in that behalf and according to the procedure prescribed in that behalf, and whether the rules of natural justice are not violated. Second, where there is some evidence which the authority entru ...
Delhi High Court
Rajinder Kumar Vs State (Govt. Of Nct) Of Delhi & Anr
.... at the time of apprehension of appellant. He further points out that Test Identification Parade (TIP) of the appellant was not conducted and identification in Court of law is doubtful. He also emphasized that prosecution failed to establish that knife allegedly recovered was used in the incident ...
Delhi High Court
Jagdish Kumar & Ors Vs State & Ors
.... uit. The petitioner may now file the written statement on the next date of hearing before the trial Court. The petitioner is directed to appear before the trial Court on 13th Oct. 1981. No order as to costs.” 6. A perusal of record reveals that on 29.01.2024, no one appeared on behalf of r ...
Delhi High Court
R B Seth Jessa Ram Hospital Bros Vs R B Seth Jessa Ram Hospital Workmen Union
.... eak the back of the litigants. The courts are enjoined upon to perform their duties with the object of strengthening the confidence of common man in the institution entrusted with the administration of justice. Any effort which weakens the system and shake the faith of the common man in the justi ...
Delhi High Court
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