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D.P. Singh, J.@mdashThe sole appellant Shamim Mian has preferred this appeal against the judgment and order of conviction dated 25.4.2001 and sentence dated 30.4.2001 passed by 1st Additional Sessions Judge, Dumka in Se…
R.L. Anand, J.@mdashPetitioner Smt. Baljinder Kaur, has filed the present writ petition under Articles 226/227 of the Constitution of India against the respondents for the issuance of a writ in the nature of cer-tiorari…
I.S. Tiwana, J.@mdashThere are two Revision petitions Nos. 658 and 657 of 1982 arise out of the same litigation pending between the parties. Admittedly the petitioner-defendants are supporting the claim of respondent pl…
1. PETITIONER /Complainant being aggrieved by impugned order dated 24.5.2013, passed by Haryana State Consumer Disputes Redressal Commission, Panchkula (short/State Commission'') has filed above revision petitions. Brie…
Amareshwar Sahay, J.@mdashHeard the parties. 2. The grievance of the petitioners in this writ petition is that they have not been paid the statutory interest accrued on the arrears of their salary, which was not paid t…