Bharti Engineering. Thr. Nehal Shah S/O Shri Kirti ShahVs Union Of India & Others
condition No.2 of NIT No.EL/2020-2021/01 dated 1.6.2020 issued byRatlam Division of Western Railway for
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Bharti Engineering. Vs Union Of India & Others
condition No.2 of NIT No.EL/2020-2021/01 dated 1.6.2020 issued byRatlam Division of Western Railway for
Tej Narayan Singh Vs State of Bihar
(Oral) - Heard learned counsel for the petitioner and learned A.P.P. for the State. 2.
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Smt. Chandra Sharma and Others Etc. Etc. Vs The State of Bihar and Others Etc. Etc.
disposed of by this common judgment, upon consensus, and joint request made by the counsels appearing for
Birendra Kumar Sinha Vs The State of Jharkhand
Learned counsel for the petitioner has submitted that this court under order dated 23.02.2017 in presence
In Re: Schneider Electric India Private Limited
CA No. 1093 of 2013 (for exemption) Allowed subject to all just exceptions.
Dr. Prabhakar Sinha Vs Bihar University and Another
pleased to order that the salary bill of teachers may be sent to the University by the 18th of each month for
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Mrs. Kiran Khushali Mamlekar Vs State of Goa, Through the Chief Secretary, Secretariat, Porvorim Goa, & Ors.
Bhobe, learned Advocate for the petitioner and Mr. S. Dhargalkar, learned Addl.
Gowthami Solvent Oils Pvt. Ltd. Vs Project Director, National Highway Authority of India and Others
Rajahmundry and National Highways Authority of India, New Delhi) in not considering its technical bids for
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Bikramajit Singh Vs State of Bihar and Others
@mdashThe petitioner has applied for a permanent stage carriage permit for the twelve-miles route Dehri-Sasaram
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