Garg Construction Company And Ors Vs Govt. Of Nct Of Delhi And Anr.
.... NIL 54,95,834 71 W.P.(C) 11728/2021 Narender Construction Vs. NDMC 2,10,62,339 NIL 2,10,62,339 72 W.P.(C) 15152/2021 ...
Delhi High Court
Dhruv Mehta Vs Aroon Mehta And Anr
.... consent decree dated 18th April 2019, she submits, was merely a step towards execution and could not, therefore, be separately assailed under Article 227 of the Constitution of India. 23. Apropos Section 46 of the Contract Act, and the power of the Court to modify the decree in conformity ...
Delhi High Court
Muralidhar Singh And Others Vs District Collector, Hyderabad District And Others
.... is letter dated 27.10.2014, requested to pay compensation for the consumed extent of 35.87 Sq.yards and had approached this Court by filing W.P.No. 40579 of 2015 for the same relief as sought for in the present writ petition and therefore, the present writ petition is not maintainable, since the ...
High Court For The State Of Telangana:: At Hyderabad
Punit Beriwala Vs Bhai Manjit Singh Huf & Ors.
.... r the plaintiff submitted that the receipts placed at page No. 6 onwards, of the Plaintiff’s Documents, substantiated the stand of the plaintiff that there was an oral agreement between the parties, since the 7 receipts of various dates clearly set out that the money was being received against t ...
Delhi High Court
Amish Jaysukhlal Sanghrajka & Anr. Vs Alshar Shanti Realtors Pvt Ltd
.... impossible of performance had not occurred due to default of any of the parties. Therefore, even if it is presumed that the respondent-company was not responsible for the seizure of bank accounts and the injunction orders passed, doctrine of frustration of contract is still applicable. The dela ...
National Company Law Tribunal, Mumbai Bench, Court II
North Delhi Municipal Corporation Vs M/S. Barahi Construction
.... directions issued by the learned Single Judge of this Court in RFA 160/2017. In fact, this is not the first time the appellant has adopted this mechanism inasmuch as they had previously amended clause 9 to include the “queue basis payment” to neutralize judgment of another learned Single Judge o ...
Delhi High Court
S Daya Singh & Sons(Huf) And Others Vs M/S Som Datt Builders Pvt Ltd
.... al/dismantling and properly stacking by the BUILDERS of useable materials, fittings and fixtures as required by the OWNERS. The OWNER shall, subject to para 2.7 hereof, make arrangement for the removal of the dismantled remaining fittings, fixtures and useable material as required by them as soo ...
Delhi High Court
Jindal Saw Limited Vs Aperam Stainless Services And Solutions Precision Sas And Ors
.... 21. I have considered the rival contentions. 22. Order XIIIA of the CPC, as made applicable to commercial suits within the meaning of Commercial Courts Act, is titled “Summary Judgment”. Rule 2 thereof provides, that an application for summary judgment may be made at any time after summon ...
Delhi High Court
M/S Shakti Residency Pvt Ltd Vs Sanjiv Anand & Anr
.... “But equity will not assist where there has been undue delay on the part of one party to the contract, and the other has given him reasonable notice that he must complete within a definite time.” In that very case their Lordships further remarked at p. 297: “Their Lordships do not th ...
Delhi High Court
Ajay Enterprises Pvt. Ltd. & 2 Ors Vs Shobha Arora & Anr
.... brochure relating to GDA Scheme did not mention any specific date for delivery of possession of the flats. No agreement was entered into between the parties stipulating any time for performance or delivery of flats. The only document on which reliance is being placed by both the parties is the b ...
National Consumer Disputes Redressal Commission
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