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R.L. Anand, J.@mdashHeard. This is a regular second ap-peal filed by plaintiff Atma Singh and has been directed against the judgment and decree dated 15.12.2000 passed by Addl. District Judge, Jalandhar, who se( aside t…
Sanjay Kumar, JThe petitioner, a duly elected Sarpanch, is aggrieved by his removal from office.The petitioner was elected as the Sarpanch of the Gram Panchayat, Village Khedar, Tehsil Barwala, District Hisar, on 17.01.…
Sandeep Sharma, J1. By way of instant appeal filed under Section 173 of the Motor Vehicles Act, challenge has been laid to award dated 29.3.2018, passed by MotorAccident Claims TribunalÂIII, Solan, District Solan, Himac…