Nitya Gopal Mandal Vs Pragati Bio And Renewable Energy & Ors

Delhi High Court 1 Aug 2024 Civil Miscellaneous Petition No. 3086 Of 2024 & Civil Miscellaneous Application No. 43664 Of 2024 (2024) 08 DEL CK 0027
Bench: Single Bench
Result Published
Acts Referenced

Judgement Snapshot

Case Number

Civil Miscellaneous Petition No. 3086 Of 2024 & Civil Miscellaneous Application No. 43664 Of 2024

Hon'ble Bench

Manoj Jain, J

Advocates

Deepak Mehta

Final Decision

Dismissed

Acts Referred
  • Constitution of India, 1950 - Article 227
  • Code of Civil Procedure, 1908 - Order 1 Rule 10
  • Contract Act, 1872 - Section 70

Judgement Text

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Case Metadata
  • Ck Citation: (2024) 08 DEL CK 0027
  • Coram: Manoj Jain, J
  • Bench: Single Bench
  • Advocates: Deepak Mehta
  • Result: Dismissed
Referenced Acts & Sections
  • Constitution of India, 1950 - Article 227
  • Code of Civil Procedure, 1908 - Order 1 Rule 10
  • Contract Act, 1872 - Section 70
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