Sur Buildcon (P) Ltd. Vs Punjab National Bank And Ors.
.... view expressed in the case of Mohinder Singh & Anr. v. Nanak Singh & Anr., AIR 1971 Pb. & Har.381. 43. In addition, the Counsel has referred to the case of Bank of Maharashtra (supra) to show the effect of not serving an injunction order. The case under consideration before the ...
Debts Recovery Appellate Tribunal, Delhi
Sarika Tyagi Vs State of U.P.
.... nce with the University Grants Commission (Minimum Standards and Procedure for Award of Ph. D Degree) Regulations, 2009, shall be exempted from the requirement of the minimum eligibility condition of NET/SLET/SET for recruitment and appointment of Assistant Professor or equivalent positions in Unive ...
Allahabad High Court
H.P.S.E.B. Vs Arjun Singh
.... categories of operators/drivers, such as bulldozer operators, dumper operators, shovel operators etc., who were also in the pay scale of Rs. 570-1080 and subsequently placed in the revised pay-scale of Rs. 1500-2640, were given the pay-scale of Rs. 1800-3200 or not. Nothing has come on record that ...
High Court of Himachal Pradesh
Munish Dulta Vs Himachal Pradesh University
.... Public Administration, PG Centre, Shimla, as a special case. The writ petition ultimately was disposed of vide judgment dated December 7, 2011 in terms of the order to the above effect passed in the interim. It is by virtue of the order so passed in the previously instituted writ petition vide orde ...
High Court of Himachal Pradesh
Sumitra Vs H.P. Minorities Finance and Development Corporation
.... t quashing the criminal cases. (VI) Offences under Section 307 IPC would fall in the category of heinous and serious offences and therefore is to be generally treated as crime against the society and not against the individual alone. However, the High Court would not rest its decision merely beca ...
High Court of Himachal Pradesh
Bansi Lal Vs Ramesh Chand
.... without notice of the original contract. This protection is in the nature of exception to the general rule. Notice is defined in Section 3 of the Transfer of Property Act. It may be actual where the party has actual knowledge of the fact or constructive. A person is said to have notice of a fact whe ...
High Court of Himachal Pradesh
LIC OF INDIA Vs SAURABH AGARWAL
.... e record to show that she was aware on 08.12.2005 and 09.12.2005 that she was suffering from this ailment. It was not in her knowledge and cannot be said to be a suppression of pre-disease. 7. Counsel for the petitioner submits that she was 20 years of age and she should have informed the LIC tha ...
NATIONAL CONSUMER DISPUTES REDRESSAL COMMISSION
RAJAPANDI Vs DR. KUGPRIYA NITHYANANDAMA D.G.O. & 2 ORS
.... in question as a matter of right. The proof of a sufficient cause is a discretionary jurisdiction vested in the Court by Section 5. If sufficient cause is not proved nothing further has to be done; the application for condonation has to be dismissed on that ground alone. If sufficient cause is shown ...
NATIONAL CONSUMER DISPUTES REDRESSAL COMMISSION
Debi Prasad Dutta Vs Ambika Prasad Dutta
.... is day. Let a plain copy of the judgment be supplied to the parties free of cost." 3. AGGRIEVED by that order, the appeal was preferred before the State Commission. The State Commission dismissed the appeal because it was delayed by 64 days. Aggrieved by that order, a revision petition was ...
NATIONAL CONSUMER DISPUTES REDRESSAL COMMISSION
MANOJ AGARWAL Vs KANCHAN PANDEY
.... ars that appellant is not interested in pursuing the appeal as such, in the absence of appellant, appeal is dismissed in default. Sd/ - (S.A.A. Rizwi) Presiding member Sd/ - (Chander Bal Srivastav) Member '''' 5. THE procedure adopted by Sh. S.A.A. Rizvi, Presiding Member and Sh. Rampal Sing ...
NATIONAL CONSUMER DISPUTES REDRESSAL COMMISSION
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