CCPA Imposes Rs. 1 Lakh Penalty on Britannia Over Misleading ‘100% Whole Wheat Bread’ Claim  ||  Delhi High Court Upholds SEM Notice Asking Neha Bora to Sign Peace Bond Beyond Mere Hearsay  ||  Allahabad High Court: Rape Victims Cannot Be Denied Compensation for Lack of Medical Report  ||  Kerala High Court Quashes Guideline Restricting Production of Arrested Persons After 5 PM  ||  Gujarat High Court Upholds Acquittal of Two in Electric Fence Death of 11-Year-Old  ||  MP High Court Allows Tree Felling for Indore Metro, Orders Phased Cutting under Expert Watch  ||  Bombay High Court Awards Rs. 5 Lakh for Illegal Arrest, Orders Action Against Police, Magistrate  ||  Bombay High Court Sets Aside FIR Against Pune College Staff Over Murud Beach Tragedy  ||  Bombay High Court Proposes Forfeiting Rehab Homes of Slum Dwellers Dumping Garbage on Roads  ||  J&K&L High Court Sets Aside Rs. 10K Cost on Senior Advocate, Says Heated Exchanges are Common    

Delhi HC Allows Plea Seeking Postponing Vacation of Suit Property Due to COVID-19 Pandemic - (09 Apr 2020)

PROPERTY

Delhi High Court has allowed a judgment debtor to postpone the vacation of suit property due to the unforeseen circumstances brought about by the COVID-19 pandemic. The Court has considered the medical condition of the applicant/judgment-debtor, as well as the feasibility of shifting to a different accommodation at this point.

Tags : DELHI HIGH COURT   VACATION OF SUIT PROPERTY  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved