Data Ram Vs The State of Haryana and Others
.... e grant of license is as under: 4. Eligibility for license.-No person shall be eligible for being licensed as a document writer or, licensed, to continue as a document writer, if such person: (a) is less than 18 years of age; or (b) is in the employment of Government or local authority or a ...
High Court Of Punjab And Haryana At Chandigarh
Ram Dayal Vs Registrar of Registration
.... ut the allegations made against him. 4. The return filed by the Registrar is almost evasive and drafted in a manner so as to only admit or deny the allegations without trying to assist this Court by giving proper information. In para 19 of the writ petition, the petition specifically alleged that ...
High Court Of Punjab And Haryana At Chandigarh
Rattan Chand Vs The Deputy Commissioner and Another
.... lay caused in the disposal of the complaint. That may be due to various administrative reasons and it is not for this Court to interfere with the order on that ground. I do not find any such infirmity in Rule 15 as is sought to be made out by the counsel for the Petitioner. 2. The counsel then ar ...
High Court Of Punjab And Haryana At Chandigarh
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