-Manupatra

NCLAT: Consideration of Debt Restructuring by Lenders Doesn’t Bar Member from Initiating Proceedings || Delhi High Court: In Matters of Medical Evaluation, Courts Should Exercise Restraint || Delhi HC: Any Person in India Has Right to Legally Import Goods from Abroad and Sell the Same || Delhi HC: Waiver to Section 12(5) of Arbitration Act to be Given Once Tribunal is Constituted || Supreme Court Has Asked States to Regularise Existing Court Managers || SC: Union & States to Create Special POSCO Courts on Top Priority || SC Upholds Authority of CERC to Award Compensation for Delays || SC: Arbitral Tribunal Has Discretion to Include in Sum Awarded, Interest at Rate as it Deems Reasonab || SC: Cannot Use Article 142 to Frame Guidelines on Judicial Recusal || SC: Satisfaction Recorder in One EP Won’t Affect Subsequent EPs for Future Breaches

Dipak Misra: Outgoing CJI's Tryst With Irony During Tumultuous Tenure - (03 Oct 2018)