Supreme Court Explains that Comprehensive Motor Insurance Covers Occupants of a Vehicle  ||  Supreme Court: Judgments Operate Retrospectively Unless Made Prospective  ||  Supreme Court Clarifies Principles Governing Witness Recall under Order 18 Rule 17 of CPC  ||  Gujarat High Court: Res Judicata Prevents Trustees from Reopening Trust Property Disputes  ||  Allahabad HC: Trial Courts Cannot Examine Witnesses to Generate Fresh Evidence Before Cognizance  ||  Rajasthan HC: Funds Collected From an Illegal Toll Plaza Must Be Used For Tree Plantation  ||  Delhi HC: Minor’s Signature Alone Cannot Establish Consent for Pregnancy Termination  ||  Karnataka HC Allows ECIR Challenge under Article 226, Rejects ED’s Immunity Claim  ||  Allahabad High Court Upholds Transfer of a Dissolved Society's Assets to its Successor Company  ||  P&H HC: Cheque Bounce Cases Remain Compoundable Even After Appellate Courts Uphold Conviction    

AIMPLB Hails SC Decision on Ram Janmabhoomi-Babri Masjid Dispute - (09 Mar 2019)

Mahant Ram Das of the Nirmohi Akhara said besides the mediation efforts, the court hearing in the matter should also go on simultaneously so as to see that the case does not get prolonged further if the litigants are not satisfied.

Tags : COURT   SC  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved