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SC Expresses Reservations Over Farmer’s Objection to Provide Medical Aid to Jagjit Singh Dallewal  ||  Madras HC Takes Suo Motu Cognizance of a Student’s Sexual Assault Inside Anna University Campus  ||  Madras HC Takes Suo Motu Cognizance of a Student’s Sexual Assault Inside Anna University Campus  ||  Del High Court Issues Directions for Quick Disposal of Cases Seeking Quashing on Basis of Compromise  ||  Madras HC Grants Bail to Activist Making Offensive Comments Against a Woman  ||  Delhi High Court Directs Signing of MoU for Implementation of PM-ABHIM Scheme  ||  Delhi High Court Criticizes DDA for Gross Negligence in Construction of Apartments  ||  Del. HC: 24 Seven Files Suit for Trademark Violation against Godfrey Phillips  ||  NCLAT: RP Can Withdraw Application u/s 12A of IBC Before it is Heard or Allowed  ||  NCLAT: Submission of Status Report in Cr. Proceeding Won’t Have Bearing While Deciding App u/s 7 IBC    

Judgement

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