Harcharan Singh Hazooria Vs Kulwant Singh Hazooria & Ors
.... ead over only once when the scribe took it from the registration office after it had been registered. The defendants did not examine Budh Singh and Tika Singh, the two attesting witnesses, who had been cited as witnesses and were even present in court when the plaintiffs Sher Singh examined himse ...
Delhi High Court
GVK Jaipur Expressway Private Limited Vs National Highway Authority Of India
.... the exigent situation of congestion of traffic at the toll plazas. By doing so and in the absence of 'change of scope' order, the Claimant must have reconciled to the fact that it had to do the said work under his operation and maintenance obligations. Therefore, considering all the relevant cl ...
Delhi High Court
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