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S.N. Jha, J.@mdashThis writ petition has been filed seeking direction to the respondents not to terminate the services of the petitioner and a further direction to regularly pay her salary. 2. This writ petition was fi…
Someshwar Nath Pathak, J.@mdashThis Second Appeal is directed agajnst the judgment passed by Sri P. Xaxa, Ist. Additional District Judge. Siwan, in title appeal No. 78 of 1984. The defendants of the title Suit No. 152/1…
Learned counsel for petitioner as well as respondent no. 1 is present. A time is being claimed for filing vakalatnama for and on behalf of respondentno. 1 by this newly engaged counsel. Let vakalatnama be got filed with…
V.K. Jhanji, J. 1. The petitioner has filed the present writ petition challenging the order dated 8.3.1988 passed by the Director, Consolidation under Section 42 the East Punjab Holdings (Consolidation and Prevention …
Anil Kumar, J.@mdashThe petitioner seeks direction to the respondent to consider the claim of the petitioner for admission to the course of Masters of International Business for the session 2009-2010. 2. Brief facts le…
Learned counsel for respondent mentioned that client had given discharge. Some new counsel is to be engaged by the respondent. Dischargeapplication shall be filed by this present counsel.Vide previous order, this old ye…
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…