G. Raju And Ano. Vs Secy., Agriculture And 14 Ors
.... /- Rs.14,500/- and Rs.25,000/- per sq. yard respectively. The auctions during 2004 and 2005 were conducted under the Three Member Committee with the Joint Collector, Ranga Reddy and the Person-in-charge member of the Bank as members. The Bank could not get more than the amounts mentioned above i ...
High Court For The State Of Telangana:: At Hyderabad
Modern Construction Company Delhi Vs Hitech Enterprises
.... ally, it is “non mutual” because the amounts being adjusted are those payable by one party. Its contradistinction, “Mutual account” implies that the credit – debit account is of both the parties. 30. Now coming to the facts of the present case, as per the averments made by the respondent it ...
Delhi High Court
Amazing Research Laboratories Ltd. Vs Krishna Pharma
.... admissions in the Confirmation Letters and Reply to Legal Notice, any plea of limitation that could possibly be taken, is taken care by Section 23(3) of the Contract Act which states that any subsequent admission of the due amount even if barred by limitation, would constitute a fresh Agreement. ...
Delhi High Court
Swift Sales Vs Sudhir Power Projects Limited
.... st. It was also argued that as per the agreement dated 01.04.2017 the payment of Rs. 3,40,850/-was to be made upon submission of PBG and that PBG was not furnished and even then the payment was made. The learned counsel for the company relied on order dated 27.07.2018 of Hon’ble National Company ...
National Company Law Tribunal New Delhi Bench
Chander Mohan Lall Vs Dlf Home Developers Ltd.
.... stallment, stated as under:- “Accordingly, I hereby inform you that I am ready and willing to deposit a sum of Rs.71,22,150/- with you in satisfaction of the price under the Agreements to Sell. In return, I except you to immediately hand over the vacant possession of the property to me. I a ...
Delhi High Court
Suresh Garodia Vs Om Parkash
.... , that is to say, whether it is towards the principal, interest or costs; (d) the number of the execution case of the Court, where such case is pending; and (e) the name and address of the payer. (4) On any amount paid under clause (a) or clause (c) of sub-rule (1) interest, if any, shall ...
Delhi High Court
DSL ENTERPRISES PVT. LTD. Vs MAHARASHTRA STATE ELECTRICITY DISTRIBUTION CO.LTD
.... n. it could not have been; because, before the Section 34 court, so long as that petition was pending, there was nothing to execute, and therefore no execution of which any stay could be sought. In any case, MP Trading is said to have been decided on its facts (paragraph 5), and it therefore h ...
Bombay High Court
Kerala State Electricity Board And Anr Vs Kurien E. Kalathil And Anr
.... 48583538 7656412 05.09.01 Amount received (1 crore) 2343588 0 Out of Rs.1 crore received, the interest ...
SUPREME COURT OF INDIA
Get In Touch With Us
We are here to help. Want to learn more about our services? Please get in touch, we'd love to hear from you!
