High Courts29 Jan 2025

Mohd Shabeer Vs Govt. Of NCT & Ors.

Delhi High Court · (2025) 01 DEL CK 1996

Constitution of India-Article 12, 226 and 227Code of Civil Procedure, 1908-Section 141, Order I Rule 8, XXII Rule 1, XXII Rule 3(1), XXII Rule 3(2), XXII Rule 9(1), XXII Rule 9(2), XXII Rule 9(3)Limitation Act, 1963-Section 5, Article 120 of Schedule 1(A)