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Syed Rasool and Others Vs Mohammad Moulana

Karnataka High Court

1. The appellants, who were plaintiffs in O. S. No. 21 of 1968 on the file of the Munsiff, Bidar, instituted the said suit for redemption of a mortgage executed by Saiduddin alias Saidan Saheb on 7-6-1951 for Rs. 2,500/…

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Seema Vs State of Punjab & Ors

High Court Of Punjab And Haryana At Chandigarh CRWP-273-2018

ARVIND SINGH SANGWAN ,J.(ORAL)Prayer in this petition is for issuance of a writ in the nature of habeas corpus for releasing the detenues, namely, Raman, Vicky, Nikka @ Sandeep,Salma and Reena from the illegal custody o…

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Mohan Lal Vs Vidya Devi and others

High Court Of Punjab And Haryana At Chandigarh RA 65 CII of 2018 in FAO 7974 of 2017

REKHA MITTAL, J. (Oral)Prayer in this application filed by applicants/respondents No. 1 to 3 is for review of judgment/order dated 12.01.2018 passed by this Court in FAONo. 7974 of 2017 whereby compensation has been red…

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