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Showing 71- 80 of 687,360 results for "Ranjeet vs nandita singh"
Ahsanuddin Amanullah, J.—Heard learned counsel for the petitioner and learned A.P.P. for the State. 2. The petitioner apprehends arrest in Sakatpur P.S. Case No. 37 of 2015 dated 02.06.2015 instituted under Secti…
The deceased respondent no.1/ plaintiff Faquir Singh instituted the sui
Justice Sanjay Karol, J.@mdashVide Office order dated 22nd May, 2009 (Annexure P-1), petitioner was transferred from GSSS, Palampur to GMS, Bardiuk. He did not join there within time. Since there was a delay of 43 days …
Departmental action was also taken against government official, Joginder Singh, Patwari.
Sharma, J1. Having carefully perused the status report, Mr. Ashok Chaudhary, learned counsel representing the bail petitioner, seeks permission to withdraw thepresent petition at this stage with liberty to file afresh a…
Applicant-Ranjeet Singh Rana, aged about 59 years, had not been named in the First Information Report
Anavemareddi ILR Mad 560 and State Vs. Kashi Prasad, .
inter-alia, relies upon the order dated 25.08.2020 passed in CRM-M-10694-2020 titled as “Kamaljot Singh