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    Regarding cases pertaining to section 138 of Negotiable Instruments Act, 1881 in the Judicial Courts Complex in Ambala

    Regarding cases pertaining to section 138 of Negotiable Instruments Act, 1881 in the Judicial Courts Complex in Ambala

    Office Order regarding Child Care Leave w.e.f. 22.01.2026 to 22.03.2026 of Ms. Sampreet Kaur, AD &SJ, Ambala

    Office Order regarding Child Care Leave w.e.f. 22.01.2026 to 22.03.2026 of Ms. Sampreet Kaur, AD &SJ, Ambala

    Use of nomenclature ‘District Courts/District Judiciary/Trial Courts’ instead.of — ‘Subordinate. Judge/Subordinate Courts/Lower Courts’.

    Use of nomenclature ‘District Courts/District Judiciary/Trial Courts’ instead.of — ‘Subordinate. Judge/Subordinate Courts/Lower Courts’.

    Regarding hosting of SBCollect weblink on the website of e-courts.

    Regarding hosting of SBCollect weblink on the website of e-courts. Click here for SBCollect weblink

    Regarding hosting of SBCollect QR Code on the website of e-courts.

    Regarding hosting of SBCollect QR Code on the website of e-courts. Click here for SBCollect QR Code