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Bharat Bhushan, J.@mdashRevisionists Smt. Kamini wife of opposite party No. 2 and her two children have preferred this criminal revision against the judgment and order dated 13.12.2006 passed by the Principal Judge, Fam…
N.N. Tiwari, J.@mdashIn this writ application, the petitioner has prayed for a direction upon the respondent to pay the amount of Gratuity, General Provident Fund with statutory interest and also for fixation of pension…
Amareshwar Sahay, J.@mdashHeard the parties. 2. The petitioner, who is an Assistant Teacher, is aggrieved by the order i.e. Annexure-2 to this Writ Petition contained in Memo No. 1387 dated 01.09.1999 issued by office …
P.K. Goswami, C.J.@mdashThis Criminal revision is directed against an border of the learned Sessions Judge, Silchar; directing further enquiry in the case of ten accused persons who hive been discharged by the trial Cou…
1. Heard Mr. Indrajit Sinha, learned counsel appearing for the petitioner and Mr. Binod Singh, learned S. C. (L & C) for the respondent. 2. In this writ application, the petitioner has prayed for quashing of the order …
1. In the accompanied writ application the petitioner has inter alia prayed for quashing order as contained in two Memos dated 31.08.2010 at Annextures 5 and 6, whereby the petitioner has been awarded punishment of comp…
P.K. Shamsuddin, J.@mdashPlaintiffs 1 to 5 in O.S. No. 133 of 1978 on the file of the Court of Addl. Subordinate Judge, Trivandrum, are the appellants. The suit is for declaration of the title of the plaintiffs and the …
K.P. Balachandran, J.@mdashThe matter is put up before this Court on the request of the counsel for the petitioners in view of the objection raised by the Registry regarding the maintainability of this revision petition…