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    

Mediation in Ayodhya Case to Continue Till July 31, Hearing from Next Month on Basis of Report: SC - (18 Jul 2019)

A five-judge Constitution bench, headed by Chief Justice Ranjan Gogoi, had on July 11 sought a report on the issue and said that a day-to-day hearing may commence from July 25 if the court decides to conclude the mediation proceedings.

Tags : COURT  

Share :        

Disclaimer | Copyright 2025 - All Rights Reserved