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T.P. Singh Vs Delhi Sikh Gurudwara Management Committee and Others
Rajiv Sahai Endlaw, J.@mdashThe Petitioner working as a teacher with the Respondent No. 2 Guru Harkishan Public School, Fateh Nagar, Delhi has preferred this petition impugning the Office Order dated 28th June, 2010 of …
Star India Pvt Ltd Vs Tirupati Communication Pvt. Ltd
Learned counsel for petitioner as well as for respondent is present. But learned counsel for respondent mentioned that even after repeated requestsand direction, no instructions from client is being received. Hence, dis…
Indusind Media & Communications Ltd Vs Mohd Salim
Even after revised list, none is for respondent, though a notice was issued by this Tribunal. Counsel for petitioner is present. Counsel for respondentwas not there on previous date too.It is being said to be deliberat…
Jagir Singh Vs State of Punjab
A. S. Nehra, J. 1. The petitioner was convicted under section 61(i)(c) of the Punjab Excise Act, 1974 and was sentenced to undergo rigorous imprisonment for one year and to pay a fine of Rs. 5000/ and, in default of p…
Siti Networks Ltd Vs Jalalabad Digital Cable And Anr
Heard learned counsel for the petitioner and learned counsel for respondent no. 2 in all the petitions except BP No. 271 of 2021.Learned counsel for the petitioner wants two weeks’ further time for filing reply to the…