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I.C.A.R. and Others Vs Smt. Kalu Devi and Others
Rajesh Balia, J.@mdashHeard learned Counsel for the parties. 2. The writ petition arises out of the order dated 27.01.2006 passed by Central Administrative Tribunal in Original Application No. 162/2005 (Smt. Kalu Devi …
Ravi Rascendra Mazumdar, Director & Anr. Vs Union of India
1. Rule, made returnable forthwith. The learned Special Public Prosecutor waives service for the Respondent. Heard finally by consent of parties. 2. The challenge in this petition is to the order dated 10/2/2017 passed…
Pankaj Srivastava Vs Anjana Srivastava
1. In the accompanied writ application, the petitioner has sought for issuance of writ of certiorari for quashing the order dated 26.06.2012 (Annexure-5), passed by the Commandant, JAP-10, Mahila Battalion, Hotwar, Ranc…