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“Once the agreement entered into between the parties is considered as a contract like any other contract, for the enforcement of the covenants of the contract or for any breach thereof, the parties have to work out their remedies under civil law.”
Patna High Court: In a writ petition filed for the quashing of the illegal appointments of Vice-Chancellors, Pro Vice Chancellors and other
Supreme Court: After the Court was approached seeking direction to the Government to provide notified ex-gratia monitory compensation of Rs.4,00,000/- to the
As on 31.12.2018, there were 11,80,275 execution petitions pending in the subordinate courts.
Supreme Court of Pakistan: A 3-Judge Bench comprising of Mushir Alam, Faisal Arab and Sajjad Ali Shah, JJ. while hearing a petition